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[Cites 0, Cited by 2] [Section 64A(2)] [Section 64A] [Entire Act]

Union of India - Subsection

Section 64A(2)(b) in The Representation of the People Act, 1951

(b)if satisfied that the result of a fresh poll at that polling station or place will not, in any way, affect the result of the election, issue such directions to the returning officer as it may deem proper for the resumption and completion of the counting and for the further conduct and completion of the election in relation to which the votes have been counted.