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 88(4)] [Section 88] [Entire Act] State of Odisha - Subsection Section 88(4)(b) in The Orissa Municipal Corporation Act, 2003 (b)shall with sufficient particulars, setforth the ground or grounds on which the election is called in question; and