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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(6) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(6)A deposit required to be returned to any person under Sub-rule (2) and Sub-rule (4), shall, if such person is dead, be returned to his legal representative.