Section 367(3) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(3)The said deposit shall be returned(a)if the candidate is elected.Or(b)if he duly withdraws his candidature,Or(c)if his nomination is declared invalid,Or(d)if he dies before the date fixed for the scrutiny of votes,Or(e)if the candidate is not elected and the deposit has been forfeited under clause (2) hereof.
