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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2)(ii) in West Bengal Trade Unions Rules, 1998

(ii)a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct and is made more than once, if the intention that the vote shall be for a particular candidate appears from the way the paper is marked.