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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Medical Rules, 1957

(2)The notification shall be published in the case of-
(a)a general election, on a date not being less than 42 days and more than 75 days before the day on which the term of office of the sitting members expires: and
(b)a casual vacancy, as soon as conveniently may be after the occurrence of such vacancy.