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State of Odisha - Section

Section 74 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

74. Not to open electoral roll.

- The [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall not open the sealed packets containing tendered ballot papers and the marked copy of the electoral roll. He shall verify the statement submitted by the Presiding Officer under rule 56 by comparing it with the number of accepted ballot papers and of rejected ballot papers and the unused ballot papers in his possession, and shall then reclose and reseal each packet which has been opened by him and record on each packet a description of its contents and the date of the election to which it refers.