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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(3)A member may by writing under his hand addressed to the Chairman, resign from the High Court Legal Services Committee and such resignation shall take effect from the date on which it is accepted by the Chief Justice or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.