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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(2) in The West Bengal Housing Industry Regulation Act, 2017

(2)Notwithstanding anything contained in section 23, the Chairperson or a Member, as the case may be, may relinquish his office by giving in writing, to the State Government, notice of not less than three months.