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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(2) in The Orissa Municipal Corporation Act, 2003

(2)In the event of such revocation, or in the event of death of an election agent, occurring before, during or the election, the candidate shall appoint forthwith another election agent in accordance with the provisions of Sub-section (2) of Section 75.