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[Cites 0, Cited by 0] [Section 386(4)] [Section 386] [Entire Act]

State of Maharashtra - Subsection

Section 386(4)(a) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(a)If the votes credited to an elected candidate consist of original votes only, the Registrar shall examine all the papers contained in the parcel of the elected candidate whose surplus is to be transferred.