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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Goa - Subsection

Section 56(2) in The Corporation of the City of Panaji (Election) Rules, 2004

(2)After such announcement has been made, a candidate or, in his absence, his election agent, may apply in writing to the Returning Officer for a re-count of all or any of the ballot papers already counted within five minutes stating the grounds on which he demands such re-count.