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

State of Jammu-Kashmir - Subsection

Section 4(3) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998

(3)The Government may, if it thinks fit, remove any member nominated-under clause (f) or clause (h) of sub-section (2) of section 3 before the expiry of his term of office after giving him a reasonable opportunity of showing cause against the same.