Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] Union of India - Subsection Section 34(3) in Cantonments Act, 1924 (3)No member shall be removed from a Board under [sub-section (1) or sub-section (2) of] [Inserted by Act 15 of 1942, s.6 ] this section unless he has been given a reasonable opportunity of showing cause against his removal.
