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[Cites 0, Cited by 0] [Section 57G(2)] [Section 57G] [Entire Act]

State of Odisha - Subsection

Section 57G(2)(ii) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(ii)if the polling station at which the person is on duty is not in the Ward in which he is entitled to vote, the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall issue the ballot paper and allow the elector to record his vote in accordance with the certificate issued by the Election Officer;