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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(4) in The Orissa Grama Panchayats Act, 1964

(4)A resignation on the basis of a notice therefor under Subsection (1) or Sub-section (2) delivered personally or confirmed as aforesaid shall take effect on and from the date on which such notice was received or, as the case may be, the date on which the confirmation was obtained.