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[Cites 0, Cited by 1] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Benami Transactions (Prohibition) Act, 1988

(2)No Chairperson or Member shall be removed from his office under clause (d) or clause (e) of sub-section (1) unless he has been given a reasonable opportunity of being heard in the matter.