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[Cites 0, Cited by 0] [Section 240(3)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(3)(b) in Government of India Act, 1935

(b)where an authority empowered to dismiss a person or reduce him in rank is satisfied that for some reason, to be recorded by that authority in writing, it is not reasonably practicable to give to that person an opportunity of showing cause.