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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(2) in Assam Panchayat Act, 1994

(2)Every resignation under sub-section (1) shall take effect on the expiry of fifteen days from the date of its receipt by the authority unless within this period of fifteen days he withdraws such resignation by writing under his hand addressed to the Deputy Commissioner in case of President and to the President of the Gaon Panchayat in respect of Vice-President.