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[Cites 0, Cited by 0] [Section 354] [Entire Act]

State of Maharashtra - Subsection

Section 354(9) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(9)The expression "quota" means the number of votes sufficient to secure the election of a candidate, determined at each election by dividing the total number of a valid votes cast at an election by the number of vacancies to be filled plus one at that election made by adding one to the result so arrived at. Any fractional remainder in doing so shall be disregarded.