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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(1)(b) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(b)he may be removed from office in the manner specified in Section 5 of this Adhiniyam.]