Section 58(2)(d) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

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State of Odisha - Subsection

Section 58(2)(d) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(d)[] [Renumbered vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] If any candidate or, in his absence, his Election Agent, before declaration of the result of election, requests in writing to the Election Officer to re-examine and recount the votes, the Election Officer shall upon such request re-examine and recount the same without delay, The Election Officer, 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:

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State of Odisha - Subsection

Section 58(2)(d) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994