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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(iv) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(iv)that there has been any failure on the part of the candidate or his proposer or seconder to comply with any of the provisions of rule 24 or 26; or