97. Number of votes sufficient to secure the return of a candidate in relation to return of forfeiture of deposits in certain cases.
- For the purpose of the proviso to sub-section (4) of section 158-(a)a candidate who is not elected shall be deemed to get, -(i)if he is a continuing candidate, the votes obtained by him at the end of the final count, and(ii)if he is a candidate excluded from the poll, the votes obtained by him at the end of the count immediately preceding his exclusion;(b)the quota referred to in rule 75 or rule 76 shall be deemed to be the number of votes sufficient to secure the return of a candidate.
