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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4)(f) in Andhra Pradesh State Minorities Commission Act, 1998

(f)has in the opinion of the Government, so abused the position of the Chairman, Vice-Chairman or Member as to render that person's continuance in office detrimental to the interest of the minorities or the public interest: