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

NCT Delhi - Subsection

Section 4(4)(f) in The Delhi Minorities Commission Act, 1999

(f)has, in the opinion of the Government of National Capital Territory, so abused the position of Chairperson, or Member, as to render that person's continuance in office detrimental to the interests of Minorities or the public interest: