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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)One complete copy of the roll or all electoral colleges duly authenticated by the Electoral Registration Officer shall also be kept in such place as the Electoral Registration Officer may specify as permanent record.