Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3) in The Orissa District Planning Committees Rules, 2000

(3)The Returning Officer shall then separate the ballot papers which he deems valid from those which he rejects endorsing on each rejected ballot paper the word "Rejected" and the ground of rejection.