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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(3) in Kerala Real Estate (Regulation and Development) Act, 2015

(3)The Government may suspend a person from the office of the Chairperson or Member, in respect of whom a reference of conducting an inquiry has been made to the Judge of the High Court under sub-section (2), until the Government passes an order on receipt of the report of inquiry made by the Judge of the High Court on such reference.