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[Cites 0, Cited by 0] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(4) in The Companies Act, 2013

(4)The Central Government may remove the name of any person or firm or body corporate from the panel maintained under sub-section (2) on the grounds of misconduct, fraud, misfeasance, breach of duties or professional incompetence:Provided that the Central Government before removing him or it from the panel shall give him or it a reasonable opportunity of being heard.