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General Clauses Act, 1897 16. Power to appoint to include power to suspend or dismiss Where, by any 12[Central Act] or Regulation, a power to make any appointment is conferred, then, unless a different intention appears, the authority having 25[for the time being] power to make the appointment shall also have power to suspend or dismiss any person appointed 25[whether by itself or any other authority] in exercise of that power.    |
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