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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(2)(c) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(c)If the election Agent of any candidate, before declaration of the result of election, requests in writing to the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] to re-examine and recount the votes, the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall upon such request re-examine and recount the same without delay. The [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] may, however, re-examine and recount the votes suo motu either once or more than once in any case in which he is not satisfied as to the accuracy of any previous count;