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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(5) in The Orissa Medical Registration Rules, 1965

(5)A nomination paper may be sent by post or delivered otherwise, but a nomination paper received by the Returning Officer after the last date and hour notified therefor under Sub-rule (5) of Rule 5 shall be invalid.