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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3)(f) in The West Bengal Minorities’ Commission Act, 1996

(f)if he has, in the opinion of the State Government, so abused the position of Chairperson, Vice-Chairperson or Member as to render that person’s continuance in office detrimental to the interests of minorities or the public interest: