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[Cites 0, Cited by 0] [Section 46G(1)] [Section 46G] [Entire Act]

State of Odisha - Subsection

Section 46G(1)(b) in The Orissa Panchayat Samiti Election Rules, 1991

(b)a candidate dies after the publication of list of contesting candidates under Sub-rule (16) of Rule 11, the Election Officer shall upon being satisfied of the fact of the death of the candidate countermand the poll and report the fact to the Commissioner.