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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(4)(ii) in First Statutes of the University of Udaipur

(ii)The Returning Officer shall consider the objections, if any, received under sub-clause (i) and decide as to the validity of the objections and shall have authority to correct the electoral rolls, or the annual supplement thereof by adding, altering or omitting the names therein. The decision of the Returning Officer, thereon, shall be final subject to revision by the Vice- Chancellor upon the application of the aggrieved candidate made within a period of seven days from the date of the decision of the Returning Officer.