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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(i) in The Sikh Gurdwaras Act, 1925

(i)if he refuses to act or becomes in the opinion of the [Government of the State of Punjab] [Substituted for the word [State Government] by Central Government Notification No. S.O. 600(E) dated 19.10.1978.] incapable of acting or unfit to act as a member; or