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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(1)(b) in Himachal Pradesh Waqf Rules, 2016

(b)after such counting, the candidate having obtained maximum number of first preference votes shall be declared elected if the number of vacancy is one and in case of vacancies being two, candidates having obtained maximum number of first and second preference votes shall be declared elected for the second vacancy.