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

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State of Odisha - Subsection

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

(iii)the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall make separate packets for each Ward putting inside it. The envelope containing the ballot papers in which votes have been so recorded, the connected certificates being fastened to the envelopes, seal up each such packet in the manner specified in the Rule 57-K and forward the same to the Election Officer.

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State of Odisha - Subsection

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