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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(7) in The Assam Agricultural Produce Market Act, 1972

(7)The State Government may remove the Chairman or any member of the board who has become subject to any of the Disqualifications specified in sub-section (5) :Provided that the before removing the Chairman or a member the reasons for the proposed action shall be conveyed to him and his reply invited within a specified period and duly considered.