Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Maharashtra - Subsection Section 14(3) in The Maharashtra Right to Public Services Act, 2015 (3)The Chief Commissioner or a Commissioner may, at any time, by writing under his hand addressed to the Governor, resign from his office.
