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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(16) in Orissa Pani Panchayat Rules, 2003

(16)The nomination of every candidate shall be made in plain paper. Every nomination paper shall be signed by two members of the Executive Committee as proposer and seconder and the candidate shall also sign expressing his willingness to contest the election to the office of the President/ Secretary/Treasurer as the case may be.