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[Cites 0, Cited by 0] [Section 30A(10)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(10)(j) in The Orissa Co-operative Societies Rules, 1965

(j)No ballot paper shall be issued after the appointed closing hour but any voter who has received his ballot paper before that hour shall be allowed a reasonable opportunity to record his vote.