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34. Recounting.- The Returning Officer may, either on his own initiative or at the instance of any candidate or of the authorised representative of a candidate in the absence of that candidate, recount votes, whether once or more than once, when the Returning Officer is not satisfied as to the accuracy of a previous count: Provided that nothing herein contained shall make it obligatory on the Returning Officer to recount the same votes more than once.    |
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