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

State of Rajasthan - Subsection

Section 43(1) in The Rajasthan Municipalities (Election) Rules, 1994

(1)Any polling agent may challenge the identity of a person claiming to be a particular voter by first depositing a sum of rupees two in cash to the presiding officer for each such challenge.