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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(v) in The Bar Council of Uttar Pradesh Election Rules, 1968

(v)If the surplus of any candidate to be transferred arises from transferred as well as original votes, the Returning Officer and shall re-examine all the papers in the sub-parcel last transferred to the candidate, divide the unexhausted papers into sub-parcels, according to the next preferences recorded thereon, and then deal with the sub-parcel in the same manner as is provided in the case of such parcel referred to in sub-rule (4);