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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1)(d) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(d)if in the opinion of the Government, he is not suitable or has become incapable of acting as a member of the Board or has so abused his position so as to render his continuance as member of the Board detrimental to public interest: