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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(2)(b) in The Punjab State Election Commission Act, 1994

(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 or that the mechanical failure of the voting machine or the error or irregularity in procedure is not material;