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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(5) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(5)The Presiding Officer shall at the close of the poll forward to the Election Officer the statement mentioned in Sub-rule (2) enclosed in the packet containing the list of challenged votes, if any.