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State of Odisha - Section

Section 43 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

43. Issue of ballot papers to electors.

- Immediately before any ballot paper is delivered to an elector the number, name and description of the elector as stated in the electoral roll shall be called out. The Presiding Officer shall stamp the ballot paper with such distinguishing mark as the Election Commission may direct and deliver the same to the elector.