Section 15(20)(iii) in First Statutes of the University of Udaipur

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State of Rajasthan - Subsection

Section 15(20)(iii) in First Statutes of the University of Udaipur

(iii)The Chairman of the Committee mentioned in clause (16) above shall, as soon as may be, cause a copy of the election petition together with a copy of the schedules or annexures there to be served on such respondent at the expenses of the petitioner.

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State of Rajasthan - Subsection

Section 15(20)(iii) in First Statutes of the University of Udaipur