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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in Rajasthan Municipalities (Recall of Chairperson) Rules, 2012

(1)The State Election commission may subject to the provisions of the Act and these rules, issue such instructions as may consider reasonable for conducting impartial and lawful voting on the proposal of recall.