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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station, the Returning Officer shall forthwith report the matter to the Election Commission.