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[Cites 0, Cited by 0] [Section 386(6)] [Section 386] [Entire Act]

State of Maharashtra - Subsection

Section 386(6)(d) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(d)If two or more fractional parts are of equal magnitude, that fractional part shall be deemed to be the largest which arises from the largest sub-parcel, and if the sub-parcels in question are equal in size, the fractional part credited to the candidates with the greatest number of votes at the first count at which the candidates in question have an equal number of votes shall be deemed to be the largest. When the number of votes credited to such candidates are equal at all counts, the Registrar shall determine by lot which fractional part shall be deemed to be the largest.