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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)After the completion of the counting, the Returning Officer shall record in the result sheet in Form XI, the total number of votes polled by each candidate and announce the same:Provided that, when an equality of votes is found to exist between any candidates either for the reserved or the unreserved seats and the addition of one vote will entitle any of the candidates to be declared elected, the determination of the person or persons to whom such an additional vote shall be deemed to have been given shall be made by lots to be drawn in the presence of the Returning Officer and the candidates who may desire to be present, and in such manner as the Returning Officer may determine.