Section 55(1)(a) in The Rajasthan Municipalities (Election) Rules, 1994

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State of Rajasthan - Subsection

Section 55(1)(a) in The Rajasthan Municipalities (Election) Rules, 1994

(a)any ballot box or voting machine used at a polling station is unlawfully taken out of the custody of the presiding officer or is accidentally or intentionally destroyed or lost or damaged or tempered with to such an extent that the result, of the poll at the polling station cannot be ascertained; or

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State of Rajasthan - Subsection

Section 55(1)(a) in The Rajasthan Municipalities (Election) Rules, 1994