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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(2)These packets shall not be opened and their contents shall not be inspected or produced except under the orders of an Election Tribunal constituted under the Act, or of other competent Court.