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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3)(f) in The State Commission for Women Act, 1999

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