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[Cites 0, Cited by 0] [Section 22D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22D(12) in Andhra Pradesh Co-Operative Societies Rules, 1964

(12)If any equality of votes is found to exist between any candidate, and the addition of one vote will entail any of these candidates to be declared elected, the Registrar shall forthwith decide between these candidates by lot and proceed as if the candidate on whom the lot fails had received an additional vote and declare him elected and the result so declared shall be recorded and attested by him.