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[Cites 0, Cited by 0] [Section 46G(1)] [Section 46G] [Entire Act]

State of Odisha - Subsection

Section 46G(1)(a) in The Orissa Panchayat Samiti Election Rules, 1991

(a)a validly nominated candidate who has not withdrawn his candidature under Sub-rule (1) of Rule 11 dies and a report of his death is received by the Election Officer before publication of the list of contesting candidates; or