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 9] [Entire Act] State of Odisha - Subsection Section 9(2) in Orissa Pani Panchayat Rules, 2003 (2)The General Body shall be assisted by the competent authority as notified under Section 21 of the Act. The competent authority shall have the right to attend the meeting and record his views, but shall have no right to vote.
