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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(3) in The Rajasthan Municipalities (Election) Rules, 1994

(3)For the candidates set up by a party which is a recognized party in the State under the Election Symbols (Reservation and Allotment) Order, 1968, reserved for that party under the said order :Provided that such a political party can set up only one candidate per ward.[X X X] [Explanation Deleted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).]