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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1)(f) in Punjab State Aid to Industries Act, 1935

(f)is such a person whose continuance as Vice-Chairman or member of the Board is, in the opinion of the State Government, undesirable in the interests of the public :