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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Uttarakhand - Subsection

Section 158(4) in Uttarakhand Panchayati Raj Act, 2016

(4)The Chairman or a member of the Finance Commission may resign his office by writing under his hand addressed to the Governor but shall continue in his office till the resignation is accepted.