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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(2)(b) in The West Bengal Panchayat Elections Act, 2003

(b)if satisfied that the result of a fresh poll at that polling station or place will not, in any way, affect the result of the election, issue such directions to the Panchayat Returning Officer as it may deem proper for the resumption and completion of the counting and for the further conduct and completion of the election in relation to which the votes have been counted.