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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in Orissa State Bar Council Rules, 1989

(2)The voters shall cast their votes personally at the booth were he ordinarily practices.Explanation - An advocate shall be deemed ordinarily to practice at the place which is given in his-address in the form of notice under Rule 4 Part III, Ch-I of the Bar Council of India Rules.