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

State of Karnataka - Subsection

Section 4(3)(f) in Karnataka State Commission for Women Act, 1995

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