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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(3)The State Government may if it thinks fit remove any member of the Board before the expiry of his term of office, after giving him a reasonable opportunity of showing cause against the same.