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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(1)Every elector about whose answer to the questions put under Rule 47, the Presiding Officer is satisfied shall allow his left forefinger to be inspected by the Presiding Officer and an indelible ink mark to be put on it.