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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(4)The Election Officer shall also notify the fact of publication of the electoral roll as required under Sub-rule (1) in one or more Oriya newspaper circulating in the district.