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 0] [Entire Act] State of Odisha - Section Section 71 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 71. The Block Development Officer shall have the custody of the proceedings, and records of the Samiti and of all standing committees of the Samiti.
