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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Chattisgarh - Subsection

Section 72(5) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(5)After the total number of voters polled by each candidate has been announced under sub rule (3) of rule 69 or under sub-rule (4), the Returning Officer shall complete and sign the result sheet and no application for a recount shall be entertained thereafter:Provided that no step under this sub-rule shall be taken on the completion of the counting until the candidates and election agents present at the' completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (1).