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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(3) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(3)The provisions of rules 34 to 36, 39, 40, 46 to 48, 50, 52 and 53 shall, so far as may be, apply in relation to voting by voting machine and any reference in these rules to-"ballot box" or "ballot paper" shall be construed as including a reference to such voting machine.