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 48] [Entire Act] State of Odisha - Subsection Section 48(a) in The Orissa Industrial Disputes Rules, 1959 (a)If the number of candidates who have been validly nominated be equal to the number of seats the candidates shall be forthwith declared duly elected by the Returning Officer.
