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 45B] [Entire Act] State of Odisha - Subsection Section 45B(3) in The Orissa Panchayat Samiti Act, 1959 (3)Pending such decision the member shall be entitled to act as if he was not disqualified.
