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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(d) in The Bayaluseeme Development Board Act, 1994.

(d)has been removed or dismissed from service of the Central Government or a State Government or a body or corporation owned or controlled by the Central Government or a State Government; or