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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)if satisfied that the result of a fresh poll at the polling station will not, in any way, affect the result of the election, or the error or irregularity in procedure is not material, issue such directions to the Returning Officer as it may deem proper for further conduct and completion of election.