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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(1)(b) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(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 Election Commission through the District Election Officer.