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 476] [Entire Act] State of Odisha - Subsection Section 476(3) in Orissa Municipal Rules, 1953 (3)When an employee has only one member in his family in whose favour the nomination should be made, an alternate nomination may be made in favour of any person or persons who is/are not a member of his family.
