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

State of Uttar Pradesh - Subsection

Section 2(xxi) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

(xxi)"Transferred vote" in relation to any candidate, means a vote the value or part of the value of which is credited to such candidate and which is derived from a voting paper on which a second or a subsequent preference is recorded for such candidate;