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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(2) in Rajasthan Public Trust Act, 1959

(2)The Chairman or a member of a Committee of Management may by writing under his hand addressed to the State Government resign his office as such :Provided that such resignation shall not take effect until it has been accepted by the State Government.