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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Kerala Recognition of Trade Unions Rules, 2011

(2)The Returning Officer shall, under unavoidable circumstances postpone the date or dates fixed for election or any process involved in the election at any stage with notice to the parties after recording reasons thereof:Provided that if he does so, it shall be informed to the Registrar immediately.