Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Punjab - Subsection Section 42(ii) in Panjab University Act, 1947 (ii)of the remaining candidates such of them as secure votes, on the first preference being counted, equal to or greater than the quota shall be deemed to have been elected.
