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

State of Kerala - Subsection

Section 6(4) in Kerala Water Supply and Sewerage Act, 1986

(4)The Managing Director or the members referred to in sub-section (1) may resign his office by writing under his signature addressed to the Chairman and on such resignation being accepted by the Authority and approved by the Government he shall be deemed to have vacated his office.