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[Cites 0, Cited by 1] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Cantonments Act, 2006

(2)The Central Government may remove from a Board any member who, in the opinion of the Central Governments, has so abused in any manner his position as a member of the Board as to render his continuance as a member detrimental to the public interests.