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[Cites 0, Cited by 0] [Section 28A(3)] [Section 28A] [Entire Act]

State of Odisha - Subsection

Section 28A(3)(iii) in The Orissa Co-operative Societies Act, 1962

(iii)The Election Officer may appoint such number of Presiding, Polling and other Officers as he may deem necessary for conducting the elections in the manner prescribed; and the officers so appointed shall perform the duties entrusted to them subject to the provisions of this Act and Rules and such directive as the Election Officer may issue in conformity with the said provisions;]