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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(2)After such announcement has been made, a candidate or, in his absence, his Election Agent may apply in writing to the Election Officer for a recount of all or any of the ballot papers already counted stating the grounds on which he demands such recount.