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 24] [Entire Act] State of Odisha - Subsection Section 24(3) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (3)A candidate who has been proposed and seconded may withdraw his candidature by making a statement to that effect at the meeting.
