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[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Haryana - Subsection

Section 160(1)(b) in Haryana Panchayati Raj Act, 1994

(b)The Government may, during the course of enquiry, suspend any President or Vice-President or Member, as the case may be, for any of the reasons mentioned in sub-section (2) for which he can be removed after giving him adequate opportunity;