Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Gujarat - Subsection Section 6(2) in The Gujarat Maritime Board Act, 1981 (2)The Chairman may resign from his office by tendering his resignation in writing to the State Government, but the resignation shall not take affect until it is accepted by the State Government.
