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

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Women's Commission Act, 1998

(2)Notwithstanding anything contained in sub-section (1), a member may:-
(i)by writing under her hand and addressed to the Government resign her office at any time;
(ii)be removed from office in accordance with the provisions of section 11.