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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(7) in West Bengal Trade Unions Rules, 1998

(7)Without prejudice to any other penalty to which a voter, from whom a ballot paper has been taken back under sub-rule (4), may be liable, the vote, if any, recorded by him on such ballot paper shall not be counted.