Section 6(2)(iii) in The Legal Literacy Camp, Scheme, 1999

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State of Madhya Pradesh - Subsection

Section 6(2)(iii) in The Legal Literacy Camp, Scheme, 1999

(iii)Resignation. - A member may, by writing under his own hand addressed to the Chairman, resign from the High Court Legal Saksharata Dal and such resignation shall come into effect from the date on which it is accepted by the Chairman of the High Court Legal Services Committee or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.

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State of Madhya Pradesh - Subsection

Section 6(2)(iii) in The Legal Literacy Camp, Scheme, 1999