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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(f) in The M.P. (Rajya) Anusuchit Jati Ayog Adhiniyam, 1995

(f)has, in the opinion of the State Government, so abused the position of Chairperson or Member as to render his continuance in office detrimental to the interests of Scheduled Castes or the public interest: