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 28] [Entire Act] State of Odisha - Subsection Section 28(iv) in Orissa Municipal Act, 1950 (iv)Every person, who is guilty of a corrupt practice at, or in connection with an election, held under the provisions of this Act shall be punishable with imprisonment which may extent to six months or with fine or with both.
