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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(1)If at the end of any count, the value of the voting paper credited to a candidate is greater than the quota, the surplus shall be transferred, in accordance with provisions of this rule to the continuing candidates indicated on the voting papers of that candidate as being next in order of the voter's preference.