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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(1)(a) in West Bengal Trade Unions Rules, 1998

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or is accidentally or intentionally destroyed or is lost or is damaged or tampered with to such an extent that the result of the poll at that polling station cannot be ascertained, or