Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 92C(2)] [Section 92C] [Entire Act]

State of Odisha - Subsection

Section 92C(2)(b) in The Orissa Grama Panchayats Election Rules, 1965

(b)if satisfied that the result of fresh poll at that polling station or place will not in any way, affect the result of the election or that, the error or irregularity in procedure is not material issue such directions to the Presiding Officer as he may deem proper for further conduct and completion of the election-.