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[Cites 0, Cited by 0] [Section 46A(6)] [Section 46A] [Entire Act]

State of Rajasthan - Subsection

Section 46A(6)(c) in The Rajasthan Municipalities (Election) Rules, 1994

(c)After the voter has recorded his vote and made a declaration in Form 16A, he shall returns the postal ballot paper and declaration to the returning officer in accordance with the directions contained in Form 16D so as to reach the returning officer before the time fixed for the commencement of counting of votes.