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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(5) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(5)The Election Officer or any other Officer whom he may authorize on his behalf shall on the application of any person, supply him forms free of cost for preferring claims and objections.