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[Cites 0, Cited by 0] [Section 78(7)] [Section 78] [Entire Act]

State of Odisha - Subsection

Section 78(7)(b) in The Orissa Municipal Corporation Act, 2003

(b)"Voter on election duty" means any Presiding Officer, Polling Officer, other public servant or polling agent who is a voter and is, by reason of his being on election duty, unable to cast vote at the Polling Station where he is entitled to cast his vote.