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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(c) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(c)should be deleted on the ground that the person concerned is dead or has ceased to be member of that electoral college or to be registered in that roll, the Electoral Registration Officer shall, amend, transpose or delete the entry: