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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of Himachal Pradesh - Subsection

Section 145(1)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)who has been served with a notice alongwith a charge sheet to show cause under this Act, for his removal from the office;