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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(2)(b) in The Punjab State Election Commission 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, issue such directions to the Returning Officer, as it may deem proper for the resumption and completion of the counting and for the further conduct and completion of the election in relation to which the votes have been counted.