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

State of Arunachal Pradesh - Subsection

Section 6(1) in Arunachal Pradesh Housing Board Act, 2014

(1)The Chairman, Vice-chairman or any other member/non-official member may at any time resign his/her office by tendering his/her resignation to the State Government but shall continue to remain in office until his/her resignation is accepted.