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

State of Rajasthan - Subsection

Section 4(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)A member may, by writing under his hand addressed to the Chief Justice resign from the Committee and such resignation shall be effective from the date on which it is accepted by the Chief Justice or on the expiry of thirty days from the date of tendering resignation, whichever is earlier.