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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(3)Any member may resign from his office by giving notice in writing, for such period as may be prescribed to the State Government and on such resignation being accepted by the State Government he shall be deemed to have vacated his office.