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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(2) in The Rajasthan Municipalities (Election) Rules, 1994

(2)Whenever a poll is adjourned the Returning Officer shall as soon as may be with the previous approval of the State Election Commission, notify the date and hours during which and the polling.stations at which the poll shall recommence and shall not count the votes cast at any such election until such adjourned poll shall have been completed.