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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(4) in Assam Urban Water Supply and Sewerage Board Act, 1985

(4)A non-official Director removed under clause (c) of sub-section (2) shall not be eligible for re-appointment until he is declared by an order of the Government to be no longer in eligible.