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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(2)The Election Officer on receiving a notice of withdrawal shall as soon as may be cause a notice of the withdrawal to be published on the notice board of his office.