Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act] State of Rajasthan - Subsection Section 13(5)(vi) in Rajasthan Municipalities Act, 2009 (vi)"Qualifying date", for the purpose of this Section, means the first day of January of the year in which electoral roll is so prepared or revised.