Legal Document View

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
[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4)(i) in The Orissa Ayurvedic Medicine Rules, 1960

(i)Every candidate shall along with Form 'B' duly filled deposit with the Returning Officer a sum of rupees one hundred in cash. A nomination paper not accompanied by such deposit shall not be accepted by the Returning Officer. The deposit shall be returned, if-