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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(2)If more than one candidate have a surplus, the largest surplus shall be dealt with first and the others in order of magnitude :Provided that every surplus arising on the first count shall be dealt with before those arising on the second count and so on.