Section 7(10) in The Orissa Medical Registration Rules, 1965
(10)No voting paper shall be accepted unless it is enclosed in the identification envelope supplied with it, and any defect, e.g., incompleteness (in the entries required on the identification envelope, or its receipt) after the last day and time notified under Clause (d) of Sub-rule (5) of Rule 5 for its receipt with the proper voting paper, shall invalidate both the envelope and the voting paper enclosed.
