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] [Entire Act] State of Odisha - Section Section 30 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 30. Participation in casting of votes. - The Corporators who have been duly proposed and seconded as candidates may also take part in the ballot.
