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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(1) in Kerala Recognition of Trade Unions Rules, 2011

(1)Any Trade Union or its election agent may, at the time of counting votes, request the Returning Officer to re-examine or recount the ballot papers of all or any of the candidate and the Returning Officer shall forthwith re-examine or recount the same accordingly,