Legal Document View

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
[Cites 0, Cited by 0] [Section 44N(2)] [Section 44N] [Entire Act]

State of Odisha - Subsection

Section 44N(2)(b) in The Orissa Panchayat Samiti Act, 1959

(b)a declaration of public policy, or a promise of public action or the mere exercise of a legal right without intent to interfere with on electoral right, shall not be deemed to interference within the meaning of this clause;