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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)If a fresh poll is held under Rule 69, the Returning Officer or such other officer authorised by him, shall after completion of that poll recommence the counting of votes on the date and at the time and place which have been fixed in that behalf and of which notice has been previously given to the candidates or their election agents.