Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 388 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

388.

(1)If, at the end of any count, the number of elected candidates is equal to the number of vacancies to be filled, to further transfer of votes shall be made.
(2)If on the exclusion of a candidate or candidates the number of the then continuing candidates is equal to the number of vacancies unfilled, the continuing candidates shall thereon be elected, and no further transfer of votes shall be made.