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

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(1)A member may resign his office by giving notice thereof in writing, to the State Government and on such resignation being accepted, shall be deemed to have vacated his office from the date of such acceptance.