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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(2)No member shall be removed under this section unless he has been given [an opportunity of submitting an explanation in respect of the grounds alleged against him.] [ibid.]