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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1)(b) in Kerala Fishermen's Welfare Fund Act, 1985

(b)if he, in the opinion of the Government, is unsuitable or has become incapable of acting as a member or has so abused his opinion as a member as to render his continuance as such member detrimental to the public interest: