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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(2) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(2)Any officer of the Vishwa Vidyalaya whether salaried or otherwise other than a Dean, may resign his office by letter addressed to the Registrar. Such resignation shall take effect from the date on which the same is accepted by the authority competent to fill the vacancy or on the expiry of three months from the date of receipt by the Registrar, whichever is earlier.