Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Odisha - Subsection Section 56(3) in Orissa Municipal Rules, 1953 (3)The ballot box shall be locked and so constructed that the voting paper may be placed therein but not extracted therefrom without the box being opened.
