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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(4) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(4)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper:Provided that not more than four nominated papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer for election from the same electoral college.