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 44F] [Entire Act] State of Odisha - Subsection Section 44F(5) in The Orissa Panchayat Samiti Act, 1959 (5)No witness or other person shall be required to disclose the name of the person for whom he has voted at an election.
