Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Assam - Subsection Section 4(2) in The Assam Backward Classes Commission Act, 1993 (2)A member may, by writing under his hand addressed to the Government, resign from the office of the Chairperson, or as the case may be of member at any time.
