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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(6) in The Orissa Dental Council Rules, 1969

(6)every proposal for nomination shall be in writing, signed by the proposer and the seconder, and sent by post or otherwise but proposals received after the last date and time notified therefor under Sub-rule (2) of Rule 24 shall be invalid ;