Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(5) in The Sikh Gurdwaras Board (Co-optation of Members) Rules, 1926 (5)"Original Votes" in regard to any candidate mean the votes derived from ballot-papers on which a first preference is recorded for such candidate.
