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

NCT Delhi - Subsection

Section 4(3)(f) in The Delhi Commission for Women Act, 1994

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