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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(1) in The Orissa Municipal Corporation Act, 2003

(1)The appointment of an election agent under Sub-section (2) of Section 75 may be revoked by a letter signed by the candidate and lodged with the officer appointed under Sub-section (2) of that section and such revocation shall operate from the date on which the letter is so lodged.