Section 45(1)(a) in Orissa Zilla Parishad Election Rules, 1994

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1)(a) in Orissa Zilla Parishad Election Rules, 1994

(a)any ballot box used at a polling station or at a place fixed the poll is unlawfully taken out of the custody of the Presiding Officer accidentally or intentionally destroyed or lost, or is damaged or tampered with, to such an extent that the result of the poll at that polling station or place cannot be ascertained; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 45(1)(a) in Orissa Zilla Parishad Election Rules, 1994