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 13] [Entire Act] State of Rajasthan - Subsection Section 13(5) in The Rajasthan Medical Rules, 1957 (5)No person shall, in an election under clause (e) or (0 of Section 4. vote or be nominated as a candidate if he is not eligible to vote in the particular constituency mentioned in that clause.
