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[Cites 0, Cited by 0] [Section 57J] [Entire Act]

State of Odisha - Subsection

Section 57J(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(2)Each packet shall be sealed with the seal of the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] and with the seal either of the candidate or his election agent or of his Polling Agent who may be present at the polling station and may desire to affix his seal thereon.