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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(f) in Orissa Zilla Parishad Election Rules, 1994

(f)"Election Officer" means, unless the Commissioner otherwise directs, the Collector of the district or any Officer authorised by the Collector by a general or special order to exercise all or any of the powers and to perform all or any of the duties of an Election Officer under those rules;