Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2) in Bombay Khadi and Village Industries Act, 1960

(2)The Chairman, or any other member of the Board may at any time resign his office by submitting his resignation to the State Government:Provided that, the resignation shall not take effect until it is accepted by the State Government.