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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(3)(a) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(a)The Election Officer shall allow the candidates and their agents reasonable opportunities to inspect without handling all ballot papers which in his opinion are liable to be rejected. He shall endorse the word "rejected" on every ballot paper which is rejected. If any candidate or agent present questions the correctness of the rejection he shall also record on the ballot paper the grounds for the rejection.