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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in The Maharashtra Medical Practitioners Act, 1961

(2)The President or [the Vice-President] [These words were substituted for the words 'the Chairman by Maharashtra 23 of 1982, Section 9(b).] may at any time resign his office by a notice in writing to the State Government, The resignation shall take effect from the date on which such resignation is accepted by the State Government.