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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(15) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004

(15)The counting of votes shall take place at the office of the Committee, on the date and time as may be specified by the Election Officer, in the presence of an independent scrutineer appointed by the Election Officer, and at the time of counting, the Election Officer may allow the presence of the candidate or his authorized representative :Provided that person to be appointed as the independent scrutineer shall not either be a candidate or his authorized representative.