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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(3) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(3)Before rejecting any ballot paper under Sub-rule (2) the Election Officer shall allow each candidate and his Election and Counting Agent present, a reasonable opportunity to inspect the ballot paper.