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

State of Chattisgarh - Subsection

Section 6(v) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(v)a trustee of the Board may resign his office by letter in writing addressed to the Chairman, Board of Trustees and his office shall fall vacant from the date on which his resignation is accepted by Board of Trustees;