Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47A] [Entire Act] State of Rajasthan - Subsection Section 47A(3) in The Rajasthan Municipalities (Election) Rules, 1994 (3)The polling agents or election agents or candidates present at the polling station, who desires to affix their seals, shall also be permitted to do so,
