Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 476] [Entire Act]

State of Odisha - Subsection

Section 476(5) in Orissa Municipal Rules, 1953

(5)The nomination made by an employee who has no family at the time of making it, or a provisions made in a nomination under Sub-rule (3) by an employee whose family consists on the date of making nomination of only one member, shall become invalid in the event of the employees subsequently acquiring a family or an additional members in the family, as a case may be.