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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Advocates' Welfare Fund Act, 1987

(1)Any member elected under clause (g) of sub-section (3) of Section 4 may resign his office by giving three months' notice in writing to the Chairman of the Welfare Fund Committee and on such resignation being accepted by the said Chairman, he shall be deemed to have vacated his office ;