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

State of Maharashtra - Subsection

Section 354(5) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(5)The expression "transferable paper" means a voting paper on which, following the first preference, a second or subsequent preference is recorded in consecutive numerical order for a continuing candidate;