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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2)(e) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(e)has, in the opinion of the Government, abused his official position so as to render his continuance in office prejudicial to public interest: