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[Cites 0, Cited by 0] [Section 12A(5)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(5)(b) in The Food Corporations Act, 1964

(b)[ shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges:] [Substituted by Act 53 of 1982, Section 2]