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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(14) in The Orissa Panchayat Samiti Election Rules, 1991

(14)A list of the validly nominated Candidates for the election of the Member of Samiti shall be published in the notice boards of the Election Officers and the Samiti concerned in Form No. 8 [at least [three weeks] [Added vide O.G.E. No. 1264 dated 15.11.1995.] before the date fixed for election.]