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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(9) in The Orissa Veterinary Practitioners Rules, 1976

(9)No voting paper shall be accepted unless it is enclosed in the identification envelope supplied within any defect such as incompleteness in the entries required on the identification envelope or its receipt after the latest date and time notified under Sub-rule (5) of Rule 4, shall invalidate both the envelope and the voting paper enclosed. ,