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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)A member may by writing under his own hand addressed to the Executive Chairman resign from the High Court Legal Awareness Committee and such resignation shall take effect from the date on which it is accepted by the Executive Chairman of the State Authority or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.