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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)A member may, by writing under his own hand addressed to the Executive Chairman resign from the District Legal Services Authority and such resignation shall take effect from the date on which it is accepted by the Executive Chairman of the State Authority or on the expiry of thirty days from the date of tendering resignation, whichever is earlier.