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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(1)The Presiding Officer shall so regulate the entry of voters, that the polling proceeds in an orderly manner. All registered voters who appear between the hours fixed for the poll within the polling station shall be allowed to cast his vote. No voter shall be admitted inside the polling station beyond the time fixed for the closure of the poll.