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[Cites 0, Cited by 2] [Section 68(2)] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(2)(b) in The West Bengal Panchayat Elections Act, 2003

(b)countermand the election in that constituency, provided the Commission is satisfied that in view of the large number of polling stations involved in booth capturing, the result of the election is likely to be affected, or that booth capturing had affected counting of votes in such manner as to affect the result of the election.