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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(2) in The Gujarat Municipalities Act, 1963

(2)A vice-president may resign from his office by tendering his resignation in writing to the municipality. Such resignation shall take effect on the date on which it is accepted by the municipality or on the expiry of thirty days from the date of tendering the resignation whichever event occurs earlier.