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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Pepsu Townships Development Board Act, 1954

(2)Subject to the proviso to sub-section (3) of Section 5, the State Government may, by notification in the official Gazette, remove from office any member of the Board who, in its opinion, is or becomes, subject to any of the disqualifications hereinbefore mentioned.