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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in The Bihar Khadi and Village Industries Act, 1956

(2)No order of removal under sub-section (1) shall be made, unless the member concerned has been given an opportunity to submit his explanation to State Government:Provided that a member may be suspended by the State Government pending an enquiry against him.