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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Food Corporations Act, 1964

(2)The board of directors may remove any director from office who--
(a)is or has become subject to any of the disqualifications mentioned in section 8; or
(b)is absent without leave of the board of directors from more than three consecutive meetings thereof without cause sufficient, in the opinion of the board, to exonerate his absence.