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 62A] [Entire Act] State of Rajasthan - Subsection Section 62A(3) in The Rajasthan Municipalities (Election) Rules, 1994 (3)The returning officer shall satisfy himself that none of the voting machines has in fact been tampered with.
