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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(3) in The Rajasthan District Boards Act, 1954

(3)When the State Government proposes to take action under this section, an opportunity of explanation shall be given to the member concerned and, when such action is taken, the reasons therefor shall be placed on record.