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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(11) in The Orissa Medical Registration Rules, 1965

(11)On receiving the identification envelopes, the Returning Officer shall divide them into two or more convenient batches, namely, one for those relating to election under Clause (b) of Sub-section (1) of Section 4 and the other for those relating to election under Clause (c) of the said section and shall examine the envelope in each batch and where he rejects any of them for non-fulfilment of the requirements of Sub-rules (8) and (10), he shall record his decision 'rejected' noting thereon in which respect it does not fulfil those requirements and make a separate bundle of the rejected envelopes in each batch and deal with them under Sub-rules (3) to (5) of Rule 8.The Returning Officer shall place the identification envelopes, which he provisionally accepts, in a separate bundle for each electorate, without opening the envelopes, and deal with them under Sub-rules (3) to (5) of Rule 8.Scrutiny and counting of votes