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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Puducherry - Subsection

Section 4(4) in Puducherry Hindu Religious Institutions Act, 1972

(4)Any member may resign his office by giving notice in writing, for such period as may be prescribed, to the Government and, on such resignation being notified in the Official Gazette by the Government, such member shall be deemed to have vacated his office.