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 52] [Entire Act] State of Odisha - Subsection Section 52(4) in Orissa Municipal Rules, 1953 (4)The names of all the candidates, who have been proposed and seconded at the election and who have not withdrawn their candidature shall be read out by the President of the meeting.
