Section 52(2)(i) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

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State of Odisha - Subsection

Section 52(2)(i) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(i)If the polling station at which person is on duty be in the same ward or as the one in which he is entitled to vote, then the provisions contained in Rule 45 shall apply. The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.], shall at the end of the poll, send the certificate to the Election Officer alongwith the statement mentioned in Rule 57.

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State of Odisha - Subsection

Section 52(2)(i) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994