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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Panchayat Samiti Election Rules, 1991

(1)On the date appointed for presentation of the nomination papers, a candidate wishing to stand for election for the Member of Samiti, unless he is a Member of the Scheduled Tribes or the Scheduled Castes shall deposit or cause to be deposited with the Election Officer in cash, a sum of rupee one hundred.