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[Cites 0, Cited by 1] [Section 44L(1)] [Section 44L] [Entire Act]

State of Odisha - Subsection

Section 44L(1)(c) in The Orissa Panchayat Samiti Act, 1959

(c)that such person disqualified for election under the provisions of this Act. [* * *] [Deleted vide Orissa Act No. 5 of 1993 (O.G.E. No. 438 dated 26.3.1993).];