Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(vi) in Panjab University Act, 1947

(vi)If the surplus of any candidate to be transferred arises from transferred as well as original votes, all the ballot papers in the sub-bundle last transferred to the candidate shall be re-examined and the unexhausted ballot papers divided into sub-bundles according to the next preference recorded thereon. The sub-bundle shall be dealt with in the same manner as is provided in the case of the sub-bundle referred to in clause (v).