Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(4) in The Orissa Municipal Corporation Act, 2003

(4)The Election Commission shall cause to be prepared and maintained a record showing the names of all the candidates at every election of a Corporator and the date on which the return of election expenses of each candidate has been filed with him.