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[Cites 0, Cited by 5] [Section 206] [Entire Act]

State of Tamilnadu - Subsection

Section 206(2) in Tamil Nadu Panchayats Act, 1994

(2)The provisions of sub-sections (2) to (13) (both inclusive) of section 205 shall, as far as may be, apply in relation to the removal of the Vice-President as they apply in relation to the removal of the President by the Inspector on his own motion.