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] [Section 62] [Entire Act] State of Odisha - Subsection Section 62(2) in The Orissa Municipal Corporation Act, 2003 (2)The Election Commission may, by order, delegate any of his powers and functions to any officer under his control or any officer of the Government not below the rank of a Sub-Collector.
