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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4)(a) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(a)If the surplus of any candidate to be transferred arises on the original votes only, the Secretary shall examine all the papers in the pol belonging to that candidate, divide the unexhausted papers into sub-parcels according to the next preference recorded thereon and make a separate sub-parcel of the exhausted papers.