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[Cites 0, Cited by 14] [Section 95(2)] [Section 95] [Entire Act]

NCT Delhi - Subsection

Section 95(2)(b) in The Delhi Municipal Corporation Act, 1957

(b)where the authority empowered to remove or dismiss such officer or other employee, is satisfied that for some reason to be recorded by that authority, it is not reasonably practicable to give that person an opportunity of showing cause.