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[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

State of Kerala - Subsection

Section 134(2)(a) in Kerala Municipality Act, 1994

(a)direct that the counting of votes shall be stopped, 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 date so appointed and hours so fixed in such manner as it may deem fit; or