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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1) in Kerala Cultural Activists Welfare Fund Act, 2010

(1)The Chairman or any Director of the Board may resign his office by giving one month notice in writing to the Government and his resignation shall come into force on the date of receipt of the letter of resignation by the Government.