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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(5) in The Orissa District Planning Committees Rules, 2000

(5)After rejecting the ballot papers which are invalid, the Returning Officer shall proceed and complete the counting in accordance with the provisions laid down in rules 71 to 83 of the Conduct of Election Rules, 1961, made under the Representation of the People Act, 1951 (43 of 1951).