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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(6) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(6)Where a person has signed whether as proposer or seconder, more than one nomination paper, the paper received first only shall be deemed to be valid nomination paper.