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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2)(ii) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(ii)that the candidate is unable to produce an affidavit from the competent authority to the effect that he has not more than one spouse living and not more than two children;