Section 57H(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall furnish to every polling agent present to the close of the poll a true copy of the entries made in Form XVIIC after obtaining a receipt from the said polling agent therefor and shall attest it as a true copy.
