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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5) in The Rajasthan Agricultural Produce Markets Rules, 1963

(5)The deposit made by a candidate shall if it is not forfeited under sub-rule (3) be returned to the candidate, as soon as may be, after the publication of the result of the election in the Official Gazette.