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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Karnataka - Subsection

Section 90(2)(b) in Karnataka Municipal Corporations Act, 1976

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