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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in The High Court Legal Services Committee Regulations, 1997

(3)A member may, by writing under his hand addressed to the Chief Justice, resign from the membership of the Committee and the resignation shall take effect from the date on which it is accepted by the Chief Justice.