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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(6) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(6)A deposit required to be returned to any person under Sub-rule (2) or Sub-rule (4) shall, if such person is dead, be returned to his legal representative.