Legal Document View

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
[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

State of Odisha - Subsection

Section 102(1)(d) in The Orissa Municipal Corporation Act, 2003

(d)without due authority, supply any ballot paper to any person or receive any ballot paper from any person or be in possession of any ballot paper; or