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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Odisha - Subsection

Section 438(10) in Orissa Municipal Rules, 1953

(10)The Executive Officer shall attach to the statement of account referred to in Rule 30 on enquiry whether the subscriber-
(a)desires to make any alteration in any nomination made under Sub-rule (1), and
(b)has acquired a family in cases where the subscriber has made no nomination in favour of a member or members of his family.