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(7) in The Orissa Grama Panchayats Election Rules, 1965 (7)The Election Officer shall proceed with election if, upon withdrawal of candidature under Rule (4), the number of validly nominated candidates exceeds one.
