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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(1)(a) in Himachal Pradesh Waqf Rules, 2016

(a)count the maximum number of first preference votes polled, by a candidate, then count the maximum number of second preference votes polled by a candidate and so on and arrange the name of candidates in that order;