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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3) in The Bar Council of Rajasthan Election Rules, 1968

(3)The decision of the Advocate-General or in his absence an advocate of not less than 15 years standing at the Bar, nominated by him in advance, whether a voting paper has or has not been defaced, shall be final.