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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in THE RAJASTHAN MADARSA BOARD ACT, 2020

(3)The Chairperson may resign his office by writing under his hand addressed to theState Government, and shall vacate his office with effect from the date on which hisresignation is accepted by the State Government.