Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Haryana - Subsection Section 6(1) in The Punjab Bhudan Yagna Act, 1955 (1)The Chairman, Secretary or any member of the Board may, at any time, resign his office by submitting his resignation to [State Government] [Substituted by Haryana Act 8 of 1977.]. No such resignation shall take effect until it is accepted.
