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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(3)Every ballot paper shall before issue to a voter be -
(a)stamped on its back with such distinguishing mark as the Chief Electoral Officer m&y direct, as well as the seal of the Society; and
(b)signed in full on its back by the Presiding Officer.