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[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

State of Kerala - Subsection

Section 134(2)(b) in Kerala Municipality Act, 1994

(b)if 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, issue such directions to the Returning Officer as it may deem proper for the resumption and completion of the counting and for the further conduct and completion of the election in relation to which the votes have been counted.