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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(1) in The Orissa Municipal Corporation Act, 2003

(1)On or before the date appointed for filing of nomination of the candidates, each candidate shall deposit with the Election Commission, a sum of rupees two hundred fifty in cash and no candidate shall be deemed to have filed nomination unless such deposit has been made.