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[Cites 0, Cited by 0] [Section 30A(10)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(10)(f) in The Orissa Co-operative Societies Rules, 1965

(f)No ballot paper shall be issued to a member unless the Election Officer or the person presiding over the meeting is satisfied that the member concerned is the same person as noted in the list furnished to him.