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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)These packets shall not be opened and their contents shall not be inspected or produced except under the orders of an election tribunal constituted under the Ordinance, or of other competent Court.