Section 104(5) in Goa Co-operative Societies Rules, 2003
(5)If the Returning Officer decides under sub-rule (3) to allow an application, either in whole or in part, he shall,-(i)count the ballot papers again in accordance with his decision;(ii)amend the result sheet in Form 'Election-16' to the extent necessary after such recount; and(iii)announce the amendment so made by him.
