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 354(6)] [Section 354] [Entire Act] State of Maharashtra - Subsection Section 354(6)(c) in Selected Statutes (Statutes framed under the Bombay University Act, 1914) (c)for any other reason it cannot be determined for which of the continuing candidates the next available preference of the elector is recorded.