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 57E] [Entire Act] State of Odisha - Subsection Section 57E(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994 (2)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall keep a record in Form XIVA of all such cases under this rule.
