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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(1) in West Bengal Trade Unions Rules, 1998

(1)If, at an election, the proceedings at any polling station are interrupted or obstructed by any riot or open violence or if, at any election, it is not possible to take the poll on account of any natural calamity or any other sufficient cause, the Returning Officer or the Presiding Officer for such polling station shall announce an adjournment of the poll to a date to be fixed later on and, where the poll is so adjourned by the Presiding Officer, he shall forthwith inform the Returning Officer concerned.