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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(2)(b) in The West Bengal Municipal Elections Act, 1994

(b)countermand the election the constituency, provided the Commission is 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 manner as to affect the result of the election.