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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Bombay Presidency - Subsection

Section 58(3) in Bombay Primary Education Act, 1947

(3)Any member of the said board may resign his seat at any time by giving notice thereof in writing to the president; and such member shall be deemed to have vacated his seat as soon as the president has received his resignation.