(1)When a poll has been taken, and such poll or the declared result thereof has not been declared void in the terms of this Act, a further poll may be taken as hereinafter provided.(2)Such further poll may be taken after the expiry of three years from the date of the last poll-(a)if a no-change resolution is in force for any of the following options, that is to say, for a further no-change resolution or for a no-licence resolution, or of a limiting resolution,(b)if a limiting resolution is in force, for any of the following options, that is to say, for the repeal or continuance of such resolution or for a no-licence resolution,(c)if a no-licence resolution is in force,for any of the following options, that is to say, for a further "no-licence" resolution, or for a full or limited restoration of the powers of the licensing authority to issue licences in the area subject to the provisions of the next succeeding section.(3)The provisions of Sections 7, 8 and 9 shall apply to each such further poll as to an initial poll taken under this Act.
