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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Maharashtra - Subsection

Section 390(1) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(1)Whenever any transfer is made, each sub-parcel of papers transferred shall be placed on the top of the parcel, if any, of papers of the candidate, to whom the transfer is made and that candidate shall be credited with a number of votes equal to the number of papers transferred to him.