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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2)(b) in The Khadi And Village Industries Commission Act, 1956

(b)[***] [Omitted by Act 12 of 1987, Section 14, (w.e.f. 24.7.1987)] the procedure to be followed in removing a member who is or becomes subject to any disqualification;