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 476] [Entire Act] State of Odisha - Subsection Section 476(2) in Orissa Municipal Rules, 1953 (2)If at the time of making the nomination the employee has a family, the nomination shall not be made in favour of any person or persons other than the members of his family.
