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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(6) in The Orissa Veterinary Council Rules, 1997

(6)If any candidate or his representative make an objection to the acceptance of a ballot paper on the ground that it does not comply with the specified requirements, or to the rejection of a ballot paper by the Returning Officer, it shall be decided at once by the Returning Officer whose decision thereon shall be final.