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

Union of India - Subsection

Section 4(2) in The National Commission For Safai Karamcharis Act, 1993

(2)The Chairperson, Vice-Chairperson or a Member may, by notice in writing, addressed to the Central Government, resign from the office of Chairperson, Vice-Chairperson, or as the case may be, of the Member at any time.