Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Odisha - Subsection Section 26(2) in The Orissa Municipal Corporation Rules, 2004 (2)The option form duly filled in shall be submitted before the Commissioner and the Commissioner with his signature on such Form, shall forward the same to the Government.
