Section 28(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

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State of Odisha - Subsection

Section 28(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(1)Every Corporator wishing to vote shall be supplied with a ballot paper as given below, on which the names of all such candidates shall be typed or legibly written in the following form :

Sl. No.	Name	Vote
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State of Odisha - Subsection

Section 28(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003