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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2)(ii) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(ii)if the polling station at which the person is on duty is not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper and allow the elector to record his vote in accordance with the certificate issued by the Election Officer. The ballot paper shall then be kept in an envelope meant for that purpose and handed over to the Presiding Officer;