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 479] [Entire Act] State of Odisha - Subsection Section 479(1) in Orissa Municipal Rules, 1953 (1)Every nomination made, and every notice of cancellation given by an employee shall to the extent that it is valid, take effect on the date on which it is received by the concerned Chairman specified in Rule 478.
