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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(4) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(4)At the time of issuing a ballot paper to an elector, the Polling Officer shall [mark the name of the elector] [Substituted vide Notification No. 2025-Legislative-I-16/2001-H.U.D. O.G.E. No. 113 dated 21.1.2002.] against the entry relating to the elector in the copy of electoral roll set apart for the purpose.