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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999

(1)Any member nominated under clause (f) of sub-section (3) of section 4 may resign his office by giving three months' notice in writing to the Chairman of the Committee and on such resignation being accepted by the said Chairman, he shall be deemed to have vacated his office.