Section 24(9)(ii) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

[Cites 0, Cited by 0] [Section 24(9)] [Section 24] [Entire Act]

(ii)a notice in Form XI has been delivered to the Election Officer by the time and date indicated in the said Form.

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