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 20] [Entire Act] State of Odisha - Subsection Section 20(2) in The Orissa District Planning Committees Rules, 2000 (2)When a poll is declared to be void, the District Magistrate may fix another date for fresh election in accordance with the provisions of rules 15, 16 and 17.
