Legal Document View

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
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1)(a) in The Orissa Zilla Parishad Act, 1991

(a)one member elected directly on the basis of adult suffrage from every constituency within the [Parishad area] [Substituted vide Orissa Act No. 22 of 1994 (O.G.E. No. 1283 dated 18.10.1994).];