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

State of Odisha - Subsection

Section 25(1)(r) in The Orissa Grama Panchayats Act, 1964

(r)[ is disqualified by or under any law for the time being in force for the purposes of an election to the Legislature of the State; or [Inserted vide Orissa Act No. 9 of 1991.]