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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)The Election Officer on receiving a notice of withdrawal shall, as soon as may be, cause a notice of the withdrawal to be published on the notice board of his office.