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[Cites 0, Cited by 2] [Section 28] [Entire Act]

Bombay Presidency - Subsection

Section 28(3) in Bombay Industrial Relations Act, 1946

(3)Within [two years] from the date on which an election under sub-section (1) is held, and within each succeeding [two years] thereafter, a fresh election shall be held:Provided that any person may be re-elected at any such election.