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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(k) in The Orissa Co-operative Societies Act, 1962

(k)is debarred under the Representation of the Peoples Act, 43 of 1951 to contest election; [or] [Substituted by Orissa Act No. 28 of 1991, Section 19(h)(iv) dated 31.12.1991, w.e.f. 11.9.1992.]