Section 58(3)(b) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

(b)Each ballot paper not rejected under Rule 59 shall be deemed as a valid vote and shall be counted as one valid vote.

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