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 2] [Section 58(2)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2)(b) in The Representation of the People Act, 1951

(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 1the mechanical failure of the voting machine or 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.