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 35] [Entire Act] State of Odisha - Subsection Section 35(2) in Grama Panchayats Rules, 1968 (2)It shall be the responsibility of the Block Development Officer to ensure that tender notices are prepared and supplied to the Grama Panchayat well in advance.]
