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[Cites 0, Cited by 0] [Section 57] [Entire Act]

NCT Delhi - Subsection

Section 57(2) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

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