Section 7(2)(b) in The Government Of National Capital Territory Of Delhi Act, 1991

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NCT Delhi - Subsection

Section 7(2)(b) in The Government Of National Capital Territory Of Delhi Act, 1991

(b)may, at any time by writing under his hand addressed, if such member is the Speaker, to the Deputy Speaker, and if such member is the Deputy Speaker, to the Speaker, resign his office; and

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NCT Delhi - Subsection

Section 7(2)(b) in The Government Of National Capital Territory Of Delhi Act, 1991