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[Cites 0, Cited by 0] [Section 443(2)] [Section 443] [Entire Act]

State of Odisha - Subsection

Section 443(2)(a) in Orissa Municipal Rules, 1953

(a)that every such policy 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 vested in a subscriber on whose life it has been effected or in his nominees and neither he nor they shall have any right to interfere therewith;