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 51] [Entire Act] State of Odisha - Subsection Section 51(4) in The Orissa Grama Panchayats Election Rules, 1965 (4)Every decision of the Election Officer under Sub-rule (3) shall be in writing and contain the reasons therefor.
