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[Cites 0, Cited by 1] [Section 128(2)] [Section 128] [Entire Act]

State of Kerala - Subsection

Section 128(2)(a) in Kerala Municipality Act, 1994

(a)declare the poll at that polling station or place to be void, appoint a day, and fix the hours; for taking a fresh poll at that polling station or place and notify the day so appointed and the hours so fixed in such manner as it may deem fit; or
(aa)[ any voting machine develops a mechanical failure during the course of recording votes; or,] [Inserted by the Third Amendment Act 33 of 2005, w.e.f 24-08-2005]