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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in The Rajasthan Homoeopathic Medicine Act, 1969

(3)A Chairman may at any time resign his office by a letter addressed to the State Government and such resignation shall take effect from the date on which acceptance of the State Government thereon is received in the office of the Board.