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 79(1)] [Section 79] [Entire Act] State of Odisha - Subsection Section 79(1)(j) in The Orissa Municipal Corporation Act, 2003 (j)the procedure to be followed in respect of tender of votes by the persons representing themselves to be electors after other persons have voted as electors ;