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State of Gujarat - Section

Section 6 in The Gujarat Veterinary Practitioners Act, 1969

6. Resignation.

- An elected member may at any time resign his office by notice in writing to the President. A nominated member, may at any time resign his office by a notice in writing to the State Government. Such resignation shall take effect on and from the date on which it is accepted by the President or the State Government, as the case may be.