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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)Whenever a poll is adjourned under sub-rule (1), the Returning Officer shall immediately report the circumstances to the District Election Officer who shall, as soon as may be, fix the day on which the poll shall re-commence and fix the Polling Station at which and the hours during which, the poll shall be taken. The Returning Officer shall not count the votes cast at such election until such adjourned poll shall have been completed.