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[Cites 0, Cited by 0] [Section 343X(2)] [Section 343X] [Entire Act]

State of Andhra Pradesh - Subsection

Section 343X(2)(b) in Andhra Pradesh Municipalities Act, 1965

(b)if satisfied that the result of a fresh poll at that polling station will not, in any way, affect the result of the election, issue such directions to the election 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.