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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)The person shall not be supplied with a ballot paper unless he gives an unqualified answer to the question or questions put to him and unless his answer to the first question is in the affirmative and the second in the negative.