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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(3)(c) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(c)The votes polled by each candidate shall be registered in Form No. XIX and any candidate or his agent after the result of election has been declared by the Election Officer under Rule 60, shall on application be permitted to take a copy of the return.