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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(3)In every case covered by clause (a) of sub-rule (2), the District Election Officer shall proceed to conduct the poll afresh, in accordance with the directions of the Election Commission and the provisions of Rules 41 to 59 shall apply to such fresh poll.