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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Odisha - Subsection

Section 78(1)(b) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(b)the names of the candidates for whom valid votes have been given;