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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(iii) in The M.P. State Legal Services Authority Rules, 1996

(iii)A member may, by writing in his hand addressed to the State Government, resign from the District Authority and such resignation shall take effect on the date on which it is accepted by the State Government or on the expiry of 30 days from the date of tendering his resignation, whichever is earlier.