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[Cites 0, Cited by 0] [Section 30A(10)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(10)(h) in The Orissa Co-operative Societies Rules, 1965

(h)If owing to physical infirmity or illiteracy, a member is unable to make the ballot paper, the Election Officer or any person presiding over the meeting shall ascertain from him, the candidate or candidates on whose favour he desires to vote, put the mark on his behalf and insert the ballot paper into ballot box.