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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(17) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004

(17)The Election Officer shall prepare a ranking list of the candidates on terms of the number of valid votes secured by each candidate pertaining to his consituency, duty witnessed by the scrutineer, and declare the results through the websites of the Authority and Committee :Provided that in the event of a tie, the candidate representing an insurer or a reinsurer, as the case may be, with a larger gross domestic general insurance premium or the gross domestic reinsurance premium, as the case may be, in the immediate preceding year shall get precedence in the ranking list.