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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Advocates' Welfare Fund Act, 2001

(2)A Member nominated under clause (f) of sub-section (3) of section 4 may resign his office by giving three months’ notice in writing to the State Bar Council and on such resignation being accepted by the State Bar Council such Member shall vacate his office.