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State of Maharashtra - Section

Section 384 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

384.

The Registrar shall then count the number of papers in each parcel and shall credit each candidate with a number of votes equal to the number of valid papers on which a first preference has been recorded for such candidate, and he shall ascertain the total number of valid papers, and also determine the quota..