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 13] [Entire Act] State of Odisha - Subsection Section 13(1) in The Orissa District Planning Committees Rules, 2000 (1)If a candidate desires to appoint an election agent, not more than one agent may be appointed in Form 9 after the last date of withdrawal and at any time before the election.
