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] [Entire Act] State of Odisha - Section Section 42 in The Orissa Grama Panchayats Election Rules, 1965 42. [ [Substituted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.] In case of a voter who is physically incapcitated or is blind the Presiding Officer shall, at the request of such voter, allow him to take a companion to the place set apart for voting ]
