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Land Ports Authority of India Act, 2010 Section 4: Disqualification for office of member A person shall be disqualified for being appointed as a member if, he- a. has been convicted and sentenced to imprisonment for an offence, which, in the opinion of the Central Government, involves moral turpitude; or b. is an undischarged insolvent; or c. is of unsound mind and stands so declared by a competent court; or d. has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or e. has in the opinion of the Central Government such financial or other interest in the Authority as is likely to affect prejudicially the discharge by him of his functions as a member.    |
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