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[Cites 0, Cited by 0] [Section 50B] [Entire Act]

State of Odisha - Subsection

Section 50B(1) in The Orissa Grama Panchayats Election Rules, 1965

(1)After the result of voting is ascertained candidate-wise and entered in Part II of Form No. 7-B and Form No.8, the Presiding Officer shall seal the units(s) with his seal and seals of the candidates or their election agents who may be present and desire to affix their seal thereon in order to ensure that the result of voting recorded in such unit is not obliterated and the unit retains the memory of such result.