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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(4) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(4)In every such case as aforesaid, the District Election Officer shall notify in such manner as the Election Commission may direct the date, place and hours of poll fixed under sub-rule (2) and the provisions of the rules, governing the original poll shall mutatis mutandis apply to the resumed poll under this rule.