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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1)(l) in The Orissa Grama Panchayats Act, 1964

(l)being a member of a Co-operative Society, has failed to pay any arrear of any kind accrued due by him to such society before filing of the nomination paper in accordance with the provisions of this Act and the rules made thereunder :