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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(7)(b) in The Jammu and Kashmir Debtors, Relief Act 1976

(b)transfer, on grounds of administration, or remove, on grounds of misconduct or otherwise, the Chairman or any member of a Board and appoint in his place any other person as such Chairman or member.