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[Cites 0, Cited by 0] [Section 38(6)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(6)(b) in Orissa Pani Panchayat Rules, 2003

(b)The Election Authority on receipt of such information and after making such inquiry, as he may deem fit, declare, for reasons to be recorded in writing, the proceedings of the election as void and direct for conducting fresh election. The decision of the Election Authority in this regard shall be final.