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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(2)After such announcement has been made, a candidate or, in his absence, his election agent may apply in writing to the Returning Officer for a recount of all or any of the ballot papers already counted stating the grounds on which he demands such recount.