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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(3)(f) in The Assam Backward Classes Commission Act, 1993

(f)has, in the opinion of the Government, so abused the position of Chairperson or members as to render that person's continuance in office detrimental to the interest of backward classes or the public interest: