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

State of Tamilnadu - Subsection

Section 4(4)(f) in Tamil Nadu State Commission for Women Act, 2008

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