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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(2) in The Orissa Municipal Corporation Act, 2003

(2)On or before the date on which a candidate files nomination referred to in Sub-section (1) he may by writing under his hand make a declaration, appointing some other person who is not disqualified under Section 80 to be his election agent, and the declaration shall be lodged with such officer as may be appointed by the Election Commission in this behalf.