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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(iii) in The Orissa Agricultural Produce Markets Rules, 1958

(iii)If a candidate by whom the deposit referred to in Sub-rule (1) has been made is not elected and the number of votes polled by him does not exceed one-eighth of the total number of votes polled divided by the numbers of members to be elected from the particular constituency the deposit shall be forfeited to the Market Committee.