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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in The Rajasthan Municipalities (Election) Rules, 1994

(2)The presiding officer shall thereafter fix the paper seal so signed in the space meant therefor in the ballot box and shall then secure and seal the box in such manner that the slit for insertion of ballot paper thereinto remains open.