Section 86(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 1] [Section 86(1)] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer or is accidentally or intentionally destroyed or lost or is damaged or tampered with to such extent that the result of the poll of such polling station can not be ascertained; or

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State of Odisha - Subsection

Section 86(1)(a) in The Orissa Municipal Corporation Act, 2003