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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(5)(d) in Tripura Board of Secondary Education Act, 1973

(d)The Vice-President may resign his office by giving notice in writing to the President, and when such resignation is accepted by the Board, the Vice-President, shall be deemed to have vacated his office.