Section 44L(1)(d) in The Orissa Panchayat Samiti Act, 1959

[Cites 0, Cited by 0] [Section 44L(1)] [Section 44L] [Entire Act]

(d)that any nomination paper has been improperly [rejected or] [Substituted vide Orissa Act No. 5 of 1993 (O.G.E. No. 438 dated 26.3.1993).];

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