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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(3)(b) in Punjab Relief of Indebtedness Act, 1934

(b)the cancellation of the appointment of any member of a board ; and from the date specified in such notification the member shall cease to be a member of the board ;