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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4) in The Rajasthan Medical Rules, 1957

(4)The accepted identification envelopes will then be opened in the presence of the candidates or their representatives appearing under sub-rule (2) and the voting will be separated from their covers which will be kept aside from view and the Returning Officer will thereupon proceed to examine the voting papers to see whether they have been filled up correctly in respect of every requisite particular. He shall record his decision "rejected" on every voting paper which is found to be defective in any respect and indicate thereon with reference to rule 20 the ground of rejection very briefly. The remaining voting papers will be deemed as accepted. Each convenient batch of voting papers, whether accepted or rejected, will be presented to the candidates or their representatives present for examination of the Returning Officers decision.