Section 52(2)(ii) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

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State of Odisha - Subsection

Section 52(2)(ii) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(ii)If the polling station at which the person is on duty is not in the ward in which he is entitled to vote, the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall issue the ballot paper and allow the elector to record his vote in accordance with the certificate issued by the Election Officer. The ballot paper shall then be kept in an envelope meant for that purpose and handed over to the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.],

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State of Odisha - Subsection

Section 52(2)(ii) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994