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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(2)(b) in Kerala Panchayat Raj Act, 1994

(b)if satisfied that the result of a fresh poll at that polling station or place will not, in any way, affect the result of the election or that the error or irregularity in procedure is not material, issue such directions to the returning officer as it may deem proper for the further conduct and completion of the election.