Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(4) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(4)Any reference in this rule to the left forefinger of an elector shall, in the case where the elector has left forefinger missing be consumed as a reference to the forefinger or any other finger of his right hand, an, shall in the case where all his fingers of both hands are missing, be constructed as a reference to such extremity of his left or right arm as he possesses.