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[Cites 0, Cited by 0] [Section 30A(6)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(6)(d) in The Orissa Co-operative Societies Rules, 1965

(d)At the time of scrutiny the Election Officer shall endorse his decision of acceptance or rejection on the nomination paper and the symbol proposed by the candidate in accordance with the provisions of the Orissa Co-operative Societies Act, Rules and Bye-Laws of the Society, and in case of rejection he shall record in writing the reason for such rejection. The Election Officer is the final authority as regards approval of the symbol or imposition of any other symbol which is binding on candidate concerned.