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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in The Rajasthan Homoeopathic Medicine Act, 1969

(1)Any member other than the Chairman or Vice-Chairman may at any time resign his office by a letter addressed to the Chairman and such resignation shall take effect after the expiry of fifteen-days from the date of delivery of the letter to the Chairman.