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[Cites 0, Cited by 0] [Section 444(2)] [Section 444] [Entire Act]

State of Odisha - Subsection

Section 444(2)(i) in Orissa Municipal Rules, 1953

(i)that every such certificate shall so long as the subscriber is actually in employment under the Council belong to the Council and no interest therein shall during such period vest in the subscriber on his nominees and neither he nor they shall have any right to interfere therewith;