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 87] [Entire Act] State of Rajasthan - Subsection Section 87(3) in The Rajasthan Municipalities (Election) Rules, 1994 (3)Every ballot paper which is not rejected under the foregoing sub-rule shall be counted as one valid vote.
