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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)A member may, by writing under his hand addressed to the State Government and a copy to the Principal Magistrate of the Board, resign his membership.Provided that, such resignation shall not take effect until the State Government accepts it.