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 438] [Entire Act] State of Odisha - Subsection Section 438(3) in Orissa Municipal Rules, 1953 (3)Every nomination shall be in such one of the forms set forth Forms P.F. 1 (A) to 1 (D) appended to these rules as is appropriate in the circumstances.
