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 18] [Entire Act] State of Odisha - Subsection Section 18(5) in The Orissa District Planning Committees Rules, 2000 (5)The Presiding Officer shall then deposit polled ballot box or boxes and other sealed packets to the Returning Officer for safe custody.
