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

State of Odisha - Subsection

Section 43(2) in Orissa Zilla Parishad Election Rules, 1994

(2)On receipt of information from the Presiding Officer, under Sub-rule (1), the Election Officer shall after such enquiry as he may deem fit, report the facts of the case to the Commissioner.