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] [Section 21] [Entire Act] State of Odisha - Subsection Section 21(1) in The Orissa District Planning Committees Rules, 2000 (1)On the previously appointed day and in the presence of candidates and or the election agents duly informed, the Returning Officer shall take up counting of votes.
