Section 28(2)(i) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

(i)that the candidate is ineligible for contesting election under Section 66 and 70 of the Ordinance;

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