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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(3)(a) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(a)the candidates and at each booth one agent of each candidate at a time (hereinafter referred to as the polling agent) appointed in writing by the candidate with the prior approval of the Election Officer;