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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)The resignation under sub-section (1) or (2) shall take effect from the date of its acceptance by the Vice-President or the President [or the Deputy Commissioner] [Inserted vide Act No. 12 of 2010], as the case may be.