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

State of Goa - Subsection

Section 8(1) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(1)Any member may resign his office by giving notice thereof in writing, to the Government, and on such resignation being accepted, shall be deemed to have vacated his office.