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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(3) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(3)Unless it is otherwise ordered by the Election Commission, election proceedings stayed under this rule shall on cancellation of the stay order, proceed from the stage at which they were stayed on fresh date to be fixed.