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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(19) in Rajasthan Co-operative Societies Rules, 2003

(19)[] [Renumbered '(17)' by Notification No. G.S.R. 53, dated 10.7.2017.] No ballet papers shall be issued to a member unless the Polling Officer is satisfied that the member concerned is the same person as noted in the list of members furnished to him.