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[Cites 0, Cited by 2] [Section 58A(2)] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(2)(b) in The Representation of the People Act, 1951

(b)if satisfied that in view of the large number of polling stations or places involved in booth capturing the result of the election is likely to be affected, or that booth capturing had affected counting of votes in such a manner as to affect that result of the election, countermand the election in that constituency. Explanation.—In this section, “booth capturing” shall have the same meaning as in section 135A.