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 11] [Entire Act] State of Odisha - Subsection Section 11(8) in The Orissa Panchayat Samiti Election Rules, 1991 (8)A deposit required to be returned to any person under Sub-rule (5) or Sub-rule (7) shall if such person is dead, be returned to his legal heir.
