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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(8) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(8)Without prejudice to any other penalty to which an elector, from whom a ballot paper has been taken under sub-rule (5) may be liable, vote, if any, recorded on such ballot paper shall not be counted.