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State of Maharashtra - Section

Section 23 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

23. Resignation of Chairman and Vice-Chairman

(1)The Chairman may resign his office by writing under his hand addressed to the Director; and the resignation shall take effect from the date it is accepted.
(2)The Vice-Chairman may resign his office by writing under his hand addressed to the Chairman; and the resignation shall take effect from the date it is accepted.