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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Goa - Subsection

Section 57(1) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

(1)After such declaration has been made, a candidate or in his absence, his agent, may apply in writing to the Returning Officer for a recount of all or any of the Ballot papers already counted stating the ground on which he demands such recount.