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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

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