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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The State Financial Corporations Act, 1951

(2)[ The State Government may, after consulting the Board, remove the managing director from office:Provided that no managing director shall be so removed unless he has been given an opportunity of showing cause against his removal.] [ Inserted by Act 56 of 1956, Section 9 (w.e.f. 1-10-1956).]