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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(4) in West Bengal Trade Unions Rules, 1998

(4)If, after the enquiry, the Presiding Officer is satisfied that the challenge has not been established. he shall allow the person challenged to vote : and if he s of the opinion that the challenge has been established, he shall debar the person challenged from voting.