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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(1)The Electoral Registration Officer shall thereafter-
(i)publish the roll, together with the list of amendments by making a complete copy thereof available for inspection and displaying a notice in Form 9 at his office.