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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)If an elector after obtaining a ballot paper decides not to use it he shall return it to the Presiding Officer and ballot paper so returned shall be marked as "Returned Cancelled" by the Presiding Officer.