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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(3) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(3)The Divisional Election Authority shall thereupon order-
(a)that the poll continued at the polling station for the number of hours for which it was not held on the previous occasion provided that not less than 50% of the voters have cast their votes; or
(b)that the proceedings at the poll held at the polling station on the previous occasion be ignored and that a fresh poll be held at such polling station of the full number of hours for which it should have been held on the previous occasion; and
(c)any order passed by the Divisional Election Authority under this sub-rule shall be final.