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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(a) in The Orissa Industrial Disputes Rules, 1959

(a)Within three days following the last day fixed for filing the nomination papers, the nomination papers shall be scrutinised by the Returning Officer in the presence of the candidates and the attesting persons and a representative of the trade union, if any, who is also a voter, and those nomination papers which are not valid shall be rejected :