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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(1) in West Bengal Trade Unions Rules, 1998

(1)For the purpose of counting of votes in respect of an election, each voting mark in the ballot paper which is not rejected under rule 61 shall be counted as one valid vote for the union in favour of which the voting mark has been validly given.