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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4)(c) in The Orissa Zilla Parishad Act, 1991

(c)Unless the Election Commission, by order published in the Gazette directs otherwise, so much of the electoral roll of the Assembly Constituency for the time being in force as relates to a Parishad Constituency shall, subject to such revision or updating as may be necessary; be the electoral roll of the Parishad Constituency for the purpose of election to the Parishad.]