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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

(3)Where there arc more surpluses than one to distribute and two of more surpluses are equal regard shall be had to the original votes of each candidate, and the candidates for whom more original votes arc recorded shall have his surplus first distributed; and if the value of their original votes is equal, the Returning Officer shall decide by lot which candidate shall have his surplus first distributed.