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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(e) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(e)"count" means-
(i)all the operations involved in the counting of the first preferences recorded for candidates, or
(ii)all the operations involved in the transfer of the surplus of an elected candidate, or
(iii)all the operations involved in the transfer of the total value of votes of an excluded candidate;