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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(5) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(5)At the time of issuing a ballot paper to an elector, the Polling Officer shall mark the name of the elector against the entry relating to the elector in the copy of electoral roll set apart for the purpose.