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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(1)(b) in U.P. State Co-operative Societies Election Rules, 2014

(b)Tendered ballot and challenged ballot shall be counted only in such a circumstance when it is not possible to declare the result from the total polled ballots, i.e., when number of ballots become equal in the case of two or more candidates.