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

State of Rajasthan - Subsection

Section 22(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)Copies of the electoral roll for any electoral college in excess of the number required for deposit under Rule 20 and for any other purpose shall be disposed of at such time and in such manner as the Electoral Registration Officer may direct and until such disposal, shall be made available for sale to the public.Part - IIINominations and Withdrawals