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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)A member may, by writing under his hand addressed to the Executive Chairman, State Legal Services Authority resign from the Taluk Legal Services Committee and such resignation shall take effect from the date on which it is accepted by the Executive Chairman, State Legal Services Authority or on the expiry of thirty days from the date of tendering resignation whichever is earlier.