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 32] [Entire Act] State of Odisha - Subsection Section 32(8) in Orissa State Bar Council Rules, 1989 (8)The voting papers and other records relating to the elections shall not be destroyed until the expiry of the time for the filling of any petition under Clause 1 of this Rule.
