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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Odisha - Subsection

Section 69(3) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(3)The [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall satisfy himself that none of the voting machines has been tempered with.