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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(3) in M.P. Food Security Rules, 2017

(3)Procedure for removal of non-government members from the Committee on being bankrupt/guilty/incompetent: In the event of Non-government member being bankrupt, convicted or physically or mentally unable to perform his duty or misusing his power can be removed by the appointee of Committee.