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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(7) in Orissa Zilla Parishad Election Rules, 1994

(7)In case of the voter who is physically incapacitated or is blind, the Election Officer shall at the request of such member take him to the place set apart for voting, ascertain his choice recordingly mark the ballot paper, fold it up so as to maintain its secrecy and insert it in the ballot box.