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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(4) in The Rajasthan Municipalities (Election) Rules, 1994

(4)If, after the inquiry, the presiding officer considers that the challenge has not been established, he shall allow the person challenged to vote and if he considers the challenge has been established, he shall debar the person challenged from voting.