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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(4) in West Bengal Trade Unions Rules, 1998

(4)If an elector to whom a ballot paper has been issued refuses, after a warning given by the Presiding Officer, to observe the procedure as laid down in sub-rule (1), the ballot paper issued to him, whether he has recorded his vote thereupon or not, be taken back from him by the Presiding Officer or the Polling Officer under the direction of the Presiding Officer.