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 76] [Entire Act] State of Odisha - Subsection Section 76(2) in The Orissa Municipal Corporation Act, 2003 (2)The deposit shall be forfeited to the Corporation if the candidate fails to be elected and secures less than ten percent of the votes cast.
