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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(3) in West Bengal Trade Unions Rules, 1998

(3)Where a poll at a polling station is declared void under clause (a) of sub-rule (2), the Registrar shall fix a date and time for fresh poll at that polling station in the same manner as is provided in sub-rule (2) of rule 66.