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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(1) in West Bengal Trade Unions Rules, 1998

(1)The appointment of the polling agent or counting agent may be revoked at any time before the commencement of the poll by a declaration, in writing, signed by the General Secretary or the election agent in Form V3. Such declaration shall be lodged with the Presiding Officer of the polling station where the polling agent or counting agent was appointed for duty.