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Citedby 2 docs
Javeed Ahmed Khan And Etc. vs Syed Ali on 7 June, 1994
M. Kumar vs Bharath Earth Movers Limited, ... on 22 January, 1999

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[Section 21] [Complete Act]
Central Government Act
Section 21(1) in The Food Corporations Act, 1964
(1) The Food Corporation of India, may, at any time, after consultation with the State Food Corporation, remove the General Manager from officer after giving him a reasonable opportunity of showing cause against the proposed removal.