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 33] [Entire Act] State of Odisha - Subsection Section 33(2) in Orissa State Financial Corporation General Regulations, 1957 (2)No nomination shall be valid unless it is received in the Head Office of the Corporation not less than 14 clear days before the date fixed for the election.
