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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(l) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(l)"Polling Agent" means a person duly authorized by a contesting candidate for whom votes are polled during the election in respect of one or more polling stations, places specified for counting of votes;