Legal Document View

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
[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4)(b) in The Western Orissa Development Council Act, 2000

(b)eleven members of the Orissa Legislative Assembly [not being less than one from each district within the Council area] [Inserted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.] elected from any constituency, either wholly or partly within the Council area, to be nominated by Government on rotational basis;