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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(1)(b) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(b)If there is no candidate duly nominated, election proceedings shall be started afresh for filling up the vacancy, in all respects as if for a new election :