Section 4(3)(f) in U.P. State Commission for Backward Classes Act, 1996

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State of Uttar Pradesh - Subsection

Section 4(3)(f) in U.P. State Commission for Backward Classes Act, 1996

(f)has, in the opinion of the State Government, so abused the position of Chairman or Member as to render that person's continuance in office detrimental to the interests of Backward Classes or the public interest :

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State of Uttar Pradesh - Subsection

Section 4(3)(f) in U.P. State Commission for Backward Classes Act, 1996