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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Goa - Subsection

Section 86(2) in The Corporation of the City of Panaji (Election) Rules, 2004

(2)Whether a poll is adjourned under sub-rule (1), the Returning Officer shall immediately, report the circumstances to the Commission who shall, as soon as may be, fix the day on which the poll shall recommence and fix the polling station at which and the hours during which, the poll shall be taken. The Returning Officer shall not count the votes cast at such election, until such adjourned poll shall have been completed.