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 38] [Entire Act] State of Odisha - Subsection Section 38(1) in Orissa Pani Panchayat Rules, 2003 (1)No person shall be eligible to be either the proposer or the seconder of the candidate unless his name finds place in the electoral role published by the Election Authority.
