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

State of Kerala - Subsection

Section 6(1) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(1)Any member nominated under clause (e) of sub-section (3) of section 4 may resign his office by giving one month notice in writing to the Chairman of the Committee and from the date of acceptance of resignation by the Chairman, he shall be deemed to have vacated his office.