Section 6(2)(b) in The Orissa Veterinary Practitioners Rules, 1976

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State of Odisha - Subsection

Section 6(2)(b) in The Orissa Veterinary Practitioners Rules, 1976

(b)proceed to issue, by registered post to each elector one voting paper with one identification envelope in Form V, to his address as mentioned in the final electoral roll; provided that such a voting paper with an identification envelope may be issued to an elector to whom the voting paper has not been sent, on his applying in writing to the Returning Officer for the same, at any time before the latest date and time notifies under Sub-rule (5) of Rule 4 for receipt of voting paper. In no case shall a voting paper be issued after the latest date notified under Sub-rule (5) of Rule 4.

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State of Odisha - Subsection

Section 6(2)(b) in The Orissa Veterinary Practitioners Rules, 1976