Section 35(2)(c) in The Rajasthan Municipalities (Election) Rules, 1994

[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2)(c) in The Rajasthan Municipalities (Election) Rules, 1994

(c)mark the name of the voter in the marked copy of the list of voters to indicate that a ballot paper has been issued to him without however recording there in the serial number of the ballot paper issued to that voter :

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State of Rajasthan - Subsection

Section 35(2)(c) in The Rajasthan Municipalities (Election) Rules, 1994