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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(4) in Punjab State Legal Services Authorities Rules, 1996

(4)A member may, by writing under his hand addressed to the Executive Chairman, resign from the State Authority and such registration, shall take effect on the expiry of a period of thirty days from the date of tendering resignation.