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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(2)The Election Officer shall permit any candidate or any representative duly authorised in writing the candidate to take a copy or an extract from such return.