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

State of Rajasthan - Subsection

Section 4(3)(f) in The Rajasthan State Commission for Minorities Act, 2001

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