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[Cites 0, Cited by 1] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4) in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995

(4)A Member nominated under clause (f) or clause (h) of sub-section (2) of section 13 may, at any time, resign his office by writing under his hand addressed to the State Government and the seat of the said Member shall thereupon become vacant.