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 32] [Entire Act] State of Odisha - Subsection Section 32(9) in Orissa State Bar Council Rules, 1989 (9)In case where a petition or petitions have been filed under Sub-rule (1) no such voting papers or records shall be destroyed till all the election petitions are finally disposed of.
