Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44I] [Entire Act]

State of Odisha - Subsection

Section 44I(2) in The Orissa Panchayat Samiti Act, 1959

(2)Every notice referred to in Sub-section (1) shall be accompanied by the statement and particulars required by Section 44-D in the case of an election petition shall be signed and verified in like manner.