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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(ix) in The Bar Council of Bihar Election Rules, 1968

(ix)If during a count, any candidate getting the quota or more has to be excluded by reason of rule 41 above, the transfer of his votes shall be deferred and made immediately after the other candidates having got the above quota in that count are declared and their votes transferred as provided for in these rules.