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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of West Bengal - Subsection

Section 15A(4) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961

(4)The State Government may at any time, by notification in the Official Gazette, remove any member of the Ad-hoc Committee on the ground of incapacity or misbehaviour, or for any other good or sufficient reason.