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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(4)(b) in The West Bengal Housing Board Act, 1972

(b)in the opinion of the State Government, has been guilty of any misconduct or neglect or has so abused his position as to render his continuance as member detrimental to the interests of the Board or of the general public or is otherwise unfit to continue as member: