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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)As the votes polled by each candidate are displayed on the control unit, the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall have-
(a)the number of such votes recorded separately in respect of each candidate in part II of Form XXIV;
(b)part II of Form XXIV completed in other respects and signed by the counting supervisor and also by the candidates or their election agents present; and
(c)corresponding entries made in a result sheet in Form XXV.