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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995

(2)No order of removal shall be made by the Central Government under this section unless the Member concerned has been given a reasonable opportunity of showing cause against the same.