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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(e) in Orissa State Bar Council Rules, 1989

(e)If the surplus of any candidate is to be transferred/arises from transfer as well as Original votes, the Returning Officer shall re-examine all the papers in the sub-parcel, last transferred to the candidate, divide the unexhausted papers into sub-parcels according to the next preference recorded thereon, and then deal with the sub-parcel in the same manner as is provided in the case of such parcel referred to in Sub-rule (4).