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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Haryana - Subsection

Section 213(5) in Haryana Panchayati Raj Act, 1994

(5)The Chairman or a member of the Finance Commission may resign his office by writing under his hand and addressed to the Governor but he shall continue in office until his resignation is accepted by the Governor.