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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2) in The Punjab Municipal Act, 1999

(2)The resignation shall be delivered to the Deputy Commissioner either personally by the President or the Senior Vice-President or the Vice- President, as the case may be, or by a person duly authorised in writing by the President or the Senior Vice-President or the Vice-President, as the case may be.