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[Cites 0, Cited by 0] [Section 386(6)] [Section 386] [Entire Act]

State of Maharashtra - Subsection

Section 386(6)(a) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(a)If the total number of transferable papers is greater than the surplus, the Registrar shall transfer from each sub-parcel of transferable papers to the continuing candidate indicated thereon as the elector's next available preference the number of papers which bears the same proportion to the number of papers in the sub-parcels as the surplus bears to the total number of transferable papers.