Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Odisha - Subsection

Section 438(4) in Orissa Municipal Rules, 1953

(4)A subscriber may at any time cancel a nomination by sending a notice in writing to the Executive Officer:Provided that the subscriber shall alongwith such notice, send a fresh nomination made in accordance with the provisions of Sub-rules (1) to (3).