(ii)If, in ascertaining the number of ballot papers to be transferred from a sub-bundle fractional part are found to exist and, if owing to the existence of such fractional parts, the number of ballot papers to be transferred is less than the surplus, as many of these fractional parts, taken in the order of their magnitude, beginning with the largest, as are necessary, to take the total number of ballot papers to be transferred equal to the surplus, shall be reckoned as of the value of unity and the remaining fractional parts shall be ignored. If two or more fractional parts are of the equal magnitude, that fractional part shall be deemed to be the larger which arises from the larger sub-bundle, and if the sub-bundles in question are equal in the size, presence shall be given to the candidate who obtained the larger number of original votes.
