Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(3)(c) in Tamil Nadu Panchayats (Elections) Rules, 1995

(c)When an order under clause (a) or (b) of sub-rule (3) is passed, the Returning Officer shall not count the votes cast at such election until such adjourned poll has been completed.