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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(5) in Haryana Housing Board Act, 1971

(5)The Chairman, [the Chief Administrator] [Inserted by Haryana Act No. 27 of 1980.] or a member may at any time resign his office by submitting his resignation to the State Government :Provided that the resignation shall not take effect until it is accepted.