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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(4) in Jammu and Kashmir Panchayati Raj Rules, 1996

(4)The Returning Officer may in his discretion or on the request of the candidate or his authorised agent recount the ballot papers of all or any of the candidates once or more than once, if he is not satisfied as to the accuracy of preceding count and shall declare the results thereafter on spot.