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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(5) in Orissa Pani Panchayat Rules, 2003

(5)A vote shall be liable for rejection on either one or more of the following grounds ;
(a)If the ballot paper bears the signature of the voter.
(b)If the arrow cross mark is placed on more than one candidate symbol for one office/post.
(c)If the arrow cross mark is so placed as to make it doubtful for which candidate the vote has been cast.
(d)If the ballot paper does not bear the authentication mark of the Election Officer.
(e)If no arrow cross mark is made against any candidate/symbol.