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[Cites 0, Cited by 0] [Section 46D(2)] [Section 46D] [Entire Act]

State of Odisha - Subsection

Section 46D(2)(d) in The Orissa Panchayat Samiti Election Rules, 1991

(d)seizure of a place fixed for counting of votes by any person or persons, making the counting authorities surrender the ballot papers or voting materials including ballot boxes and the doing of anything which affects the orderly counting of votes;