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 44 in Orissa Municipal Rules, 1953 44. Voting by proxy is prohibited and no Councillor may vote upon any motion or amendment unless he be present in person at the time when it is put to the vote.
