Legal Document View

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
[Cites 0, Cited by 0] [Section 386(4)] [Section 386] [Entire Act]

State of Maharashtra - Subsection

Section 386(4)(b) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(b)If the votes credited to an elected candidate consist of original and transferred votes, or transferred votes only, the Registrar shall examine the papers contained in the sub-parcels last received by the elected candidate whose surplus is to be transferred.