(5)[ If the returning officer decides under sub-rule (3) to allow a re-count of the votes either wholly or in part, he shall-(a)do the re-counting in accordance with ] [rule 54-A,] [ Inserted by S.O. 3450, dated 9.11.1966.][rule 56 or rule 56-A, as the case may be; [Substituted by S.O. 3662, dated 12.10.1964. ](b)amend the result sheet in Form 20 to the extent necessary after such re-count; and(c)announce the amendments so made by him.]
