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State of Rajasthan - Section

Section 19 in The Bar Council of Rajasthan Election Rules, 1968

19. Second voting paper not to be issued.

- When a voting paper has once been handed over to a voter a second voting paper shall not be issued to him unless he satisfies the Secretary or the Polling Officer as the case may be that the voting paper has been spoilt in which case a duplicate voting paper may be issued to him.