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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(2) in Nagpur rules Relating to the Election of Councillors

(2)Whenever a poll is adjourned under sub-rule (1) the Returning Officer concerned shall immediately report the circumstance to the Commissioner and the Commissioner shall, as soon as may be, appoint a day on which the poll shall recommence and fix the polling station or place at which and the hours during which the poll be taken. The Returning Officer shall not count the votes cast at such election until such adjourned poll shall have been completed.