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 42] [Entire Act] State of Odisha - Subsection Section 42(19) in Orissa Pani Panchayat Rules, 2003 (19)A validly nominated candidate may withdraw his candidature by presenting a written application in plain paper to the Election Officer on the spot.
