Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 81A] [Entire Act] State of Odisha - Subsection Section 81A(3) in Orissa Municipal Act, 1950 (3)Where any such officer or servant exercise his option for not being absorbed in such service within the said period, his services shall stand terminated with effect from the date of constitution of the service.
