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State of Odisha - Section

Section 92E in The Orissa Grama Panchayats Election Rules, 1965

92E.

[1)] [Re-numbered vide Orissa Gazette Extraordinary No. 903, dated 15.5.2001 SRO No. 228/2001.] If at any time or in any case it appears to the Commissioner that circumstances exist for his satisfaction that conduct of free and fair election is likely to be or has been affected, the Commissioner may issue general or special orders as the circumstance may require, to ensure free and fair election.]
(2)[] [Inserted vide Orissa Gazette Extraordinary No. 903, dated 15.5.2001 SRO No. 228/2001.] [* * *] [Omitted vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.]