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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Goshala Rules, 1985

(2)Every nomination shall be in writing proposed and seconded by a trustee other than the candidate and the nomination paper shall be presented by the candidate under his signature duly attested by any other trustee or by a Gazetted Government Officer.