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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Advocates' Welfare Fund Act, 1987

(1)Any member nominated under Clause (v) of Sub-section (1) of Section 4 may resign from his office by giving notice in writing to the Chairman of the Committee and an acceptance of his resignation he shall be deemed to have vacated his office.