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[Cites 0, Cited by 0] [Section 478] [Entire Act]

State of Odisha - Subsection

Section 478(3) in Orissa Municipal Rules, 1953

(3)Every nomination made by an employee, shall be sent to the concerned Chairman of the Council immediately. On receipt of a nomination from an employee, the Chairman shall countersign it, indicating the date of receipt and keep it. under his custody.