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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(4) in The Orissa District Planning Committees Rules, 2000

(4)Any candidate or election agent shall, if he so desires, affix his seal in all or any of the packets so also on the polled ballot box sealed by presiding officer.Provided that such sealing shall not be necessary if the counting is taken up immediately after the close of poll.