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 1] [Entire Act] State of Odisha - Section Section 45A in The Orissa Panchayat Samiti Act, 1959 45A. [ No person to stand for more than one Samiti [Substituted vide Orissa Act No. 1 of 1968] - No person shall be eligible to stand for election under Section 16 for more than one Samiti.]
