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 479] [Entire Act] State of Odisha - Subsection Section 479(4) in Orissa Municipal Rules, 1953 (4)Death should not be specified as one of the contingencies on happening of which the nomination shall become invalid.
