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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(2)(c) in Punjab Women and Children Development and Welfare Corporation Act, 1979

(c)the circumstances under which the Chairman or the Managing Director or a director referred to in clause (f) of sub-section (1) of section 7 shall be removable during the term of his office;