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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2)(i) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(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 44 shall apply. The Presiding Officer, shall, at the end of the poll, send the certificate to the Election Officer along with the statement mentioned in rule 56;