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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(3) in The Rajasthan District Boards Act, 1954

(3)Any Vice-Chairman wishing to resign may intimate in writing his intention to do so to the Chairman, and on his resignation being accepted by the Board he shall be deemed to have vacated his office.