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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(4) in The Rajasthan Municipalities (Election) Rules, 1994

(4)Where it is not necessary to use paper seals for securing the ballot boxes, the presiding officer shall secure and seal the ballot box in such manner that the slit for the insertion of ballot papers remains open and shall allow the polling agents present to affix, if they so desire, their seals.