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

State of Odisha - Subsection

Section 42(6) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(6)Save as provided in Sub-rule (5), no person in the polling station shall note down the serial number of the ballot paper, issued to particular electors.