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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3) in The Gujarat Maritime Board Act, 1981

(3)A member of the Board, other than the ex-officio member and the members appointed under clause (a) of sub-section (4) of Section 3 may resign from his office by tendering his resignation in writing to the Chairman who shall forward the same to the State Government, but resignation shall not take effect until it is accepted by the State Government.