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[Cites 0, Cited by 0] [Section 169(2)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(2)(g) in The Representation of the People Act, 1951

(g)the scrutiny and counting of votes including cases in which a recount of the votes may be made before the declaration of the result of the election; (gg) the procedure as to counting of votes recorded by means of voting machines;