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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2)(b) in Telangana Khadi and Village Industries Board Act, 1958

(b)the disqualifications for [membership of the Board [xxx] [Substituted by Act No.5 of 1962.]] and the procedure to be followed in removing a member who is or becomes subject to any disqualification including the procedure to be followed for suspending a member pending enquiry as to his disqualification;