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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in Maharashtra Homoeopathic Practitioners' Act, 1960

(2)The President or the Vice-President may at any time resign his office by a notice in writing to the State Government. The resignation shall take effect from the date on which such resignation is accepted by the State Government.] [Sub-section (8) was substituted by Maharashtra 16 of 1988, Section 10.]