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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Odisha - Subsection

Section 438(6) in Orissa Municipal Rules, 1953

(6)Immediately on the occurrence of any event by reason of which the contingent notice of cancellation referred to in Sub-rule (5) becomes operative and the nomination to which that notice relates consequently stands cancelled, the subscriber shall send to the Executive Officer, a fresh nomination made in accordance with the provision of Sub-rules (1) to (3).