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 20] [Entire Act] State of Odisha - Subsection Section 20(g) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992 (g)such other persons as the Election Officer or the Presiding Officer may employ for the purpose of identifying the voters.
