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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(2) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(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 recount of all or any of the ballot papers already counted stating the grounds on which the demands such recount with depositing amount with returning officer which he may deem fit.