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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Rajasthan - Subsection

Section 36A(7) in Rajasthan Panchayati Raj (Election) Rules, 1994

(7)Where a voter is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated, shall be made against the name of voter in the register of voters in Form XII by the Presiding Officer under his signature.