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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(e) in M.P. Rights of Persons with Disabilities Rules, 2017

(e)a person who has misused the power and was found accused and in the opinion of the Government as a State Commissioner, disability his service may be contrary to the public interest, or