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

State of Odisha - Subsection

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

(iii)that in the event of the transfer of a subscriber to another Municipal Council or local authority the certificate shall be transferred to the name of the Municipal Council or the local authority concerned that maintains the Provident Fund account of the subscriber after the transfer;