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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in The Orissa District Planning Committees Rules, 2000

(4)The Returning Officer shall, on being satisfied as to the genuineness of the notice of withdrawal and identity of the person delivering it under sub-rule (1), cause a notice in Form 5 to be duly affixed in some conspicuous place in his office.