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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(1) in The Assam Evacuee Property Act, 1951

(1)A member of the Committee, other than the President may, by writing under his hand delivered to the prescribed officer of the State Government, resign his office after giving one month's notice of his intention to resign.