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 80 in The Orissa Municipal Corporation Act, 2003 80. Disqualification for being election agent. - No person who is subject to any disqualification under Section 70 shall be appointed to be an election agent.
