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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(d) in The Jammu and Kashmir State Forest Corporation Act, 1978

(d)in the opinion of the Government, has failed to act or has become incapable of acting in the best interests of the Corporation or has so abused his position as the member as to render his continuance as such detrimental to the interests of the Corporation or the general public; or