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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(1)(b) in The M.P. Panchayat Nirvachan Niyam, 1995

(b)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station. The Returning Officer shall forthwith report the matter to the Commission through the District Election Officer.