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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(5) in The Industrial Disputes (Central) Rules,1957

(5)Every workman entitled to vote at an electoral constituency shall have as many votes as there are seats to be filled in the constituency:Provided that each voter shall be entitled to cast only one vote in favour of any one candidate.