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

State of Odisha - Subsection

Section 4(3)(f) in The Orissa State Commission for Women Act, 1993

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