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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(2)The Government may remove any member who is or has become disqualified under subsection (1), from membership of the Committee:Provided that no order removing any member shall be passed unless the member has been given an opportunity of being heard.