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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(b) in The Orissa Industrial Disputes Rules, 1959

(b)Each nomination paper shall be signed by the candidate and attested by at least two other voters all belonging to the electoral constituency from which the seat is contested and shall be delivered to the Returning Officer. If the candidate be a member of a registered trade union, his nomination shall be attested by voters who are members of such union.