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 8] [Entire Act]

State of Odisha - Subsection

Section 8(5) in The Orissa Ayurvedic Medicine Rules, 1960

(5)Where cross marks are put at any place other than the space meant for a candidate. All such marks shall be considered as invalid.The entire space in between two horizontal lines without consideration of vertical lines, is meant for the candidate, whose name appears in the said space and though a definite space is meant for putting the cross mark, it shall not invalidate a vote, it put anywhere if the entire space meant for a candidate.