Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 101] [Entire Act] State of Odisha - Subsection Section 101(3) in The Orissa Municipal Corporation Act, 2003 (3)Any ballot paper found after search of the person so arrested either by the Presiding Officer, or by the police officer, shall be kept by the police officer in safe custody.
