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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(4) in Orissa Zilla Parishad Election Rules, 1994

(4)[ The documents or records referred to in Sub-rule (3) in the custody of the Collector shall not be opened or inspected or produced save with the prior permission of the Commissioner or of a Competent Court.] [Inserted vide O.G.E. No. 1265 of 1995.]