Section 58(1)(a) in Orissa Zilla Parishad Election Rules, 1994

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State of Odisha - Subsection

Section 58(1)(a) in Orissa Zilla Parishad Election Rules, 1994

(a)a validly nominated candidate who has not withdrawn his candidature under Sub-rule (6) of Rule 14 dies and a report of his death is received by the Election Officer before publication of the list, of contesting candidates; or

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State of Odisha - Subsection

Section 58(1)(a) in Orissa Zilla Parishad Election Rules, 1994