Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)Where the electoral roll is to be revised at any time, it shall be prepared afresh and Rules 5 to 16 shall apply in relation to such revision as they apply to afresh preparation of a roll.