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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(1)After an elector has recorded his vote and made his declaration under Rule 82 or Rule 89, he shall return the ballot paper and declaration to the Returning Officer in accordance with the instructions communicated to him in Part II of Form 28 so as to reach the Returning Officer before the hour fixed for the commencement of counting of votes.