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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(5)(b) in Bombay Primary Education Act, 1947

(b)If, in any case to which Clause (a) does not apply, the validity of an election is in dispute between two or more candidates, the Judge shall after a scrutiny and computation of the votes recorded in favour of each such candidate, declare the candidate who is found to have the greatest number of valid votes in his favour to have been duly elected: