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

Union of India - Subsection

Section 6(2) in The Monopolies And Restrictive Trade Practices Act, 1969

(2)Notwithstanding anything contained in sub-section (1), a member may-
(a)by writing under his hand and addressed to the Central Government resign his office at any time;
(b)be removed from his office in accordance with the provisions of section 7.