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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(7) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(7)Where an order is passed under Clause (b) of Sub-rule (8) for holding a fresh poll the Election Officer shall proceed afresh under Sub-rule (1) of Rule 35 and a fresh poll shall be held at the polling station concerned in accordance with the provision of these rules in all respects as if it were being held at such polling station for the first time.Explanation. - There shall be no fresh nomination in cases falling under this sub-rule.