Section 14 in The Rajasthan Bar Council (First Constitution) Rules, 1961
14. Second voting paper not to be issued.
- When a voting paper has been handed over to a voter under Rule 13 or has been sent by registered post under Rule 11, a second voting paper shall not be issued to the voter unless he satisfies the secretary that the voting paper has been spoilt or mutilated or lost or destroyed or has not been received by him, in which case a duplicate voting paper may be issued to him.
