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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(2)(b) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(b)mark the name of the elector in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without however recording herein the serial number of the ballot paper issued to that elector.