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

[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Odisha - Subsection

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

(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,

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State of Odisha - Subsection

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