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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3) in The Orissa Ayurvedic Medicine Rules, 1960

(3)The Returning Officer shall fix a date with reference to rhos date of the next sitting of the Assembly and the Secretary to the Assembly shall arrange business in such a manner as to finalise the electoral, and intimate the results to the Returning Officer with the date so fixed.