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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(2) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(2)All vouchers shall be lodged alongwith the account of election expenses, arranged according to the date of payment and serially numbered by the candidate or his Election Agent and such serial numbers shall be entered in the account as provided under Clause (f) of Sub-rule (1).