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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(4)(d) in Orissa State Bar Council Rules, 1989

(d)any other paper directed by the Secretary to be kept in a sealed packet. Each packet shall be sealed with the seal of the Polling Officer and of the candidate or his agent present who may desire to affix their seal thereof.