Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Andhra Pradesh - Subsection Section 11(f) in Andhra Pradesh Women's Commission Act, 1998 (f)in the opinion of the Government, has so abused the position of Chairperson or member as to render that person's continuance in Office is detrimental to the public interest:
