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 16B(2)] [Section 16B] [Entire Act] State of Odisha - Subsection Section 16B(2)(iv) in The Orissa Panchayat Samiti Act, 1959 (iv)such other matters which have to be, or may be required to be, deal with for the purpose of conducting free and fair election.