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65. Equality of votes.- If, after the counting of the votes is completed, an equality of votes is found to exist between any candidates, and the addition of one vote will entitle any of those candidates to be declared elected, the returning officer shall forthwith decide between those candidates by lot, and proceed as if the candidate on whom the lot falls had received an additional vote. 1. Ins. by Act 29 of 2013, s. 3 (w.e.f. 10-7-2013). 2. Ins. by Act 24 of 2003, s. 4 (w.e.f. 22-9-2003). 3. Subs. by Act 27 of 1956, s. 36, for "supervision" (w.e.f. 28-8-1956). 4. Subs. by Act 58 of 1958, s. 26, for "candidate" (w.e.f. 30-12-1958). 5. Subs. by Act 27 of 1956, s. 36, for "counting agent" (w.e.f. 28-8-1956). 6. Ins. by Act 47 of 1966, s. 34 (w.e.f. 14-12-1966).    |
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