Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 337(2)] [Section 337] [Entire Act] State of Rajasthan - Subsection Section 337(2)(v) in Rajasthan Municipalities Act, 2009 (v)for prescribing the manner in which votes shall be given in an election and the manner in which votes shall be given and recorded by the voting machines;