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 32A] [Entire Act] State of Rajasthan - Subsection Section 32A(3) in Rajasthan Panchayati Raj (Election) Rules, 1994 (3)In supplying such material, regard shall be had to the number of electors entitled to vote at the polling station and the number of polling booths established therein.
