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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(ii) in The Bar Council of Uttar Pradesh Election Rules, 1968

(ii)If at the end of any count, there are two or more candidates, who have not been on the State Rolls for at least 10 years, getting more than the quota as aforesaid but the number of candidates that can yet be elected from such category under the proviso to Section 3(2) (b) is less than that number the candidates who has obtained the greater value of votes shall be declared elected in preference to the candidate whose value of votes is less;