Section 15(1)(b) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

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State of Maharashtra - Subsection

Section 15(1)(b) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(b)in the opinion of the State Government has been guilty of any misconduct whether before or after the appointment or neglects or has so abused his position as to render his continuance as member detrimental to the interest of the Authority or of the general public, or is otherwise unfit to continue as a member; or

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State of Maharashtra - Subsection

Section 15(1)(b) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995