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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2) in Conduct of Elections Rules, 1961

(2)"count" means-
(a)all the operations involved in the counting of the first preferences recorded for candidates; or
(b)all the operations involved in the transfer of the surplus of an elected candidate; or
(c)all the operations involved, in the transfer of the total value of votes of an excluded candidate;