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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(i) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(i)"Electronic Voting Machine" means a machine or apparatus operated electronically or otherwise used for giving or recording of votes and any reference to any ballot box or ballot papers in these rules save as otherwise provided being construed as including a reference to such voting machine whenever such voting machine is used at any election;