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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(1)Any member appointed under clause (e) or clause (f) of sub-section (1) of Section 5 may, at any time resign his office by submitting his resignation signed and addressed to the Chairman of the Board.