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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(6)(d) in Telangana Bhoodan and Gramdan Act, 1965

(d)The Vice-President may resign his office by giving notice in writing to the president and he shall be deemed to have vacated his office with effect on and from the date on which the notice was received by the president.