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State of West Bengal - Section

Section 67 in West Bengal Trade Unions Rules, 1998

67. Procedure of adjournment of poll.

(1)If the poll is adjourned at any polling station under rule 66, the provisions of rules 54 to 56 shall, as far as practiable, apply as if the poll was closed at the hour fixed in this behalf, under rule 6.
(2)At an adjourned poll, the voters who have already voted at the poll so adjourned shall not be allowed to vote again.
(3)The Returning Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is to be held with the sealed packets containing the marked copy of the list of votes, the sealed packets, the original ballot box containing the polled ballots and a new ballot box.
(4)The Presiding Officer shall open the sealed packets in the presence of the polling agents and use the marked copy of the list of voters at the adjourned poll
(5)The provisions of rules 31 to 56 shall apply in relation to the conduct of an ajourned poll as they apply in relation to the poll before it is so adjourned.