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 7(4)] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(4)(iii) in The Orissa Ayurvedic Medicine Rules, 1960 (iii)The deposit shall, if it is not forfeited be returned, as soon as may be, after the declaration of the result of the election.