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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(f) in The Rajasthan State Commission for Women Act, 1999

(f)in the opinion of the State Government has so abused financially or otherwise the position of Chairperson or member as to render her continuance in office detrimental to the public interest: