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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Rajasthan - Subsection

Section 37A(7) in The Rajasthan Municipalities (Election) Rules, 1994

(7)Where a voter is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has be violated, shall be made against the name of voter in the register of voters in Form 14-A by the presiding officer under his signature.