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

State of Karnataka - Subsection

Section 6(2) in Karnataka Maritime Board Act, 2015

(2)A member of the Board other than the ex-officio member may resign from his office by tendering his resignation in writing to the chairman who shall forward the same to the Government for acceptance. The resignation shall not take effect until it is accepted by the Government.