Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

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

(1)
(a)The counting of votes shall take place immediately after the close of the poll and in case it is not possible to count votes immediately after the close of the poll the ballot-boxes shall be sealed by the Election Officer and kept in the safe custody at the nearest police station. The candidate or his agent, if he so desires, may also affix his seal;
(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.