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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(iii) in The Sikh Gurdwaras Act, 1925

(iii)if it is satisfied after such enquiry as it may deem necessary that he has flagrantly abused his position as a member; [or] [The word "or" was first omitted by Punjab Act 11 of 1944, Section 18 but later on added by Punjab Act 11 of 1954, Section 2.]