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

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

State of Odisha - Subsection

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

(k)An elector who inadvertently dealt with his ballot paper in such a manner that it cannot be conveniently used as a ballot paper may, on delivering it to the Election Officer or any person presided over the meeting and satisfying him of the inadvertence the letter shall together with its counterfoil be marked as 'cancelled' by the Election Officer or any person presided over the meeting who shall put his signature thereto.

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State of Odisha - Subsection

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