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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(1)When a postal ballot paper and other papers sent under Rule 81 are for any reason returned undelivered, the Returning Officer may re-issue them by post under certificate of posting or deliver them or cause them to be delivered to the elector personally on a request being made by him.