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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Kerala - Subsection

Section 128(2)(b) in Kerala Municipality Act, 1994

(b)if satisfied that the result of a fresh poll at that polling station or place will not, in any way, affect the result of the election or that the error or irregularity [or the mechanical failure developed in the voting machine] [Inserted by the Third Amendment Act 33 of 2005, w.e.f 24-08-2005.] in procedure is not material, issue such directions to the Returning Officer as it may deem proper for the further conduct of and completion of the election.