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State of Karnataka - Section

Section 8 in The Karnataka Homeopathic Practitioners Act, 1961.

8. Resignation

(1)Any member may at any time resign his office by a letter addressed to the President.
(2)The President, if appointed by the State Government, may at any time resign his office by a letter addressed to the State Government. If the President is elected, he may resign his office by a letter addressed to the Board.