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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(8) in The Rajasthan Agricultural Produce Markets Rules, 1963

(8)Any voting paper, which contains the signature of the voter on or which the mark is placed against more than one name or the reverse of which does not contain the initials of the President, shall be invalid.