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[Cites 0, Cited by 0] [Section 106] [Entire Act]

Daman and Diu - Subsection

Section 106(3) in The Daman And Diu Panchayat Regulation, 2012

(3)The District Judge shall thereafter either cancel the conditional order or make it absolute in which case he shall direct the Election Commission to take measures for holding fresh election proceedings.