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 47] [Entire Act] State of Punjab - Subsection Section 47(ii) in Panjab University Act, 1947 (ii)If the number of the votes of any such candidates shall be equal to the quota, the whole of the ballot papers on which such votes are recorded shall be set aside as finally dealt with.
