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

State of Odisha - Subsection

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

(iv)that in the event of the death of the subscriber before the date of maturity of the certificate, the certificate shall be encashed and the amount paid to the person or persons entitled to receive the amount under Rule 458 in the manner provided therein;