Section 64A(2)(a) in The Representation of the People Act, 1951

[Cites 0, Cited by 0] [Section 64A(2)] [Section 64A] [Entire Act]

Union of India - Subsection

Section 64A(2)(a) in The Representation of the People Act, 1951

(a)direct that the counting of votes shall be stopped, declare the poll at that polling station or place to be void, appoint a day, and fix the hours, for taking a fresh poll at that polling station or place and notify the date so appointed and hours so fixed in such manner as it may deem fit, or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 64A(2)(a) in The Representation of the People Act, 1951