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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 138(5) in Arunachal Pradesh Panchayat Raj Act, 1997

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