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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1)(b) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(b)no elector who is less than twenty-one years of age as on the date of publication of the preliminary electoral roll referred to in Rule 7 shall be eligible to stand as a candidate for the offices of a Councillor.