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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(5)(ii) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018

(ii)The State Government shall remove a person from the office of the Chairman or a Member referred to in sub-section (/), if the person-