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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Odisha - Subsection

Section 78(3) in The Orissa Municipal Corporation Act, 2003

(3)[ At every election where a poll is taken, votes shall be counted by or under the supervision and direction of the Returning Officer and each contesting candidate or, in his absence, a representative duly authorised by him in writing, shall have a right to be present at the time of counting.