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State of Madhya Pradesh - Section

Section 71 in The M.P. Nagarpalika Nirvachan Niyam, 1994

71. Recommencement of counting after fresh poll.

(1)If a fresh poll is held under Rule 60 or 62 the Returning Officer shall after completion of that poll, recommence the counting of votes on the date and the time and place which have been fixed in that behalf and of which notice has been previously given to the candidates or their election agents.
(2)The provisions of Rules 65 to 69 shall apply so far as may be, to such further counting.