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

State of Arunachal Pradesh - Subsection

Section 68(2)(b) in Arunachal Pradesh Municipal Elections Act, 2009

(b)issue such directions to the Municipal 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, provided that 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.