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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(3)No person, whose name does not appear in the final electoral roll of the constituency from which the candidate is contesting, shall be appointed as an election agent by the candidate.