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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(3)The manner of giving notice and procedure for tendering resignation and its becoming effective shall be as may be prescribed :Provided that a person tendering resignation may withdraw his resignation before it becomes effective.