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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(f) in The National Commission For Minorities Act, 1992

(f)has, in the opinion of the Central Government, so abused the position of Chairperson or Member as to render that person's continuance in office detrimental to the interests of minorities or the public interest: