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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(3)In deciding the right of a person to obtain a ballot paper, the Presiding Officer or the polling officer, as the case may be, shall overlook merely clerical or printing error in the entry in the electoral roll if he is satisfied that such person is identical with the elector to whom such entry relates.