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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(5) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(5)The Election Officer or such other authorised person shall forthwith number the nomination papers serially in the order in which they are presented to in respect of each office of Councillor and enter on each nomination paper the time at which and the person or persons by whom it is presented.