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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(2)(b) in Arunachal Pradesh Municipal Elections Act, 2009

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