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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(5)(f) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

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