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State of Madhya Pradesh - Section

Section 6 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

6. Resignation by nominated Members of Trustee Committee.

- A nominated member may resign his office by a notice in writing to the Chairman of the Trustee Committee and it shall be deemed to have been accepted as soon as it is so tendered as to be out of the reach or control of the tenderer.