Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(3)(a) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(a)the candidate and at each booth one agent of each candidate at a time (hereinafter referred to as the Polling agent) appointed in writing by the candidate with the prior approval of the Election Officer;