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 27] [Entire Act] State of Odisha - Subsection Section 27(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (1)If the number of such candidates exceeds the number of vacancies the votes of the Corporators present at the meeting shall be taken by ballot.
