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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(2)A non-official member nominated by the Government, may at any time resign his office by writing under his hand addressed to the Government but shall continue in office till his resignation is accepted by the Government.