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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(5) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(5)If no nominations are filed or all the. nominations filed are rejected no further proceedings relating to election shall be taken by the Returning Officer and the fact shall be reported to the State Government which may direct that the vacancy or vacancies be left unfilled or that the proceedings to fill the vacancy be taken afresh.