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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(6) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(6)
(a)Where an order is passed under clause (a) of Sub-rule (3) for the continuation of the poll, the Election Officer shall proceed afresh under Sub-rule (1) of rule 34 and return to the Presiding Officer appointed under that Sub-rule all the packets received by him under Sub-rule (2) of this rule,
(b)The Presiding Officer shall open the packets just before the commencement of the continuation poll in the presence of such persons as may be present at the polling station and commence such poll precisely at the hour fixed therefore in the order passed by the Election Commission under clause (b) of Sub-rule (3),
(c)At the continuation poll, the Presiding Officer shall allow only such elector to cast his vote who did not cast his vote on the previous occasion.