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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(1) in Orissa Zilla Parishad Election Rules, 1994

(1)Notwithstanding anything contained in these rules, if at any time or in any case the proceedings at any Polling Station are interrupted or obstructed for any reason whatsoever and the Presiding Officer is satisfied that free and fair conduct of election has been affected thereby, he shall direct postponement of the poll and shall forthwith inform the Election Officer.