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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(iii) in Orissa State Bar Council Rules, 1989

(iii)In the case of two or more persons if the category referred to in proviso (ii) above, getting the same value of vote at the end of any Court, the Returning Officer conducting the election shall decide by lot which of such persons shall be declared elected