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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(4) in The Orissa District Planning Committees Rules, 2000

(4)One voter shall be issued one ballot paper. If a voter inadvertently and without any malafide intention tears or damages a ballot paper, a second ballot paper may be issued to the voter on satisfaction of the Presiding Officer. The torn or damaged ballot paper, shall be recovered, cancelled and kept in record.