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 14] [Entire Act] State of Odisha - Subsection Section 14(2) in Orissa Municipal Act, 1950 (2)[ No person who is not for the time being on the electoral of the Ward shall be entitled to vote at an election in respect of the Ward] [Substituted vide Orissa Act No. 5 of 1990.].
