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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(b) in West Bengal Municipal Corporation Act, 2006

(b)he resigns his office by writing under his hand addressed to the Chairman in which case the resignation shall take effect from such date as may be specified in the notice or, if no such date is specified, from the date of its receipt by the Chairman, or