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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(3) in The M.P. Panchayat Nirvachan Niyam, 1995

(3)In every case covered by clause (a) of sub-rule (2), the District Election Officer shall proceed to conduct the fresh poll, in accordance with the directions of the Commission and the provisions of this chapter shall apply to such fresh poll.