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[Cites 0, Cited by 0] [Section 38(6)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(6)(a) in Orissa Pani Panchayat Rules, 2003

(a)If at any time and in any case the proceedings of the election are interrupted or obstructed for any reason whatsoever and the Election Officer is satisfied that true and fair conduct of election is affected thereby, he/she shall direct postponement of election and shall forthwith inform the Election Authority.