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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(2)If any voter refuses to allot his left forefinger to be inspected or marked in accordance with Sub-rule (1) or has already such a mark on his left forefinger or dose any act with a view to removing the ink mark, he shall not be supplied with any ballot paper or allowed to vote.