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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(1)After the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] is satisfied that voting machine has in fact not been tampered with, he shall have the vote recorded therein counted by pressing the appropriate button marked "Result" provided in the control unit whereby the total votes polled and votes polled by such candidates shall be displayed in respect of each such candidate on the display panel provided for the purpose in the unit.