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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(ii) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(ii)that the candidate is unable to produce an affidavit from the Competent Authority to the effect that he has not more than one spouse living, and not more than two children;