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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)Every Electronic Voting Machine (hereinafter referred to as the voting machine) shall have control unit and balloting unit and shall be of such design as may be approved by the Election Commission.