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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(2)(a) in The Orissa Municipal Corporation Act, 2003

(a)declare the poll at the polling station to be void and appoint a day, and fix the hours for taking a fresh poll at such polling station and notify the day so appointed and the hours so fixed in such a manner as it may deem fit; or