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Cost and Works Accountants Act, 1959 66. Definitions In this Chapter, unless there is anything repugnant in the subject or context- (a) 'continuing candidate' means any candidate not elected and not excluded from the poll at any given time; (b) 'first preference' means the figure 1; 'second preference' means the figure 2, and 'third preference' means the figure 3, set opposite the name of any candidate, and so on; (c) 'unexhausted paper' means a ballot paper on which a further preference is recorded for a continuing candidate; (d) 'exhausted paper' means a ballot paper on which no further preference is recorded for a continuing candidate, provided that a ballot paper shall also be deemed to be exhausted in any case in which- (i) the names of two or more candidates, whether continuing or not, are marked with the same figure and are next in order of preference; or (ii) the name of the candidate next in order of preference, whether continuing or not, is marked by a figure not following consecutively after some other figures on the ballot paper or by two or more figures; (e) 'original vote' in regard to any candidate means a vote derived from a ballot paper on which a first preference is recorded for such candidate; (f) 'transferred vote' in regard to any candidate means a vote, the value or part of the value of which is credited to such candidate and which is derived from a ballot paper on which a second or subsequent preference is recorded for such candidate; (g) 'surplus' means the number by which the value of the votes of any candidate, original or transferred, exceeds the quota.    |
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