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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)If any elector has inadvertently dealt with the ballot paper or any of the other papers sent to him under Rule 18 in such a manner that they cannot conveniently be used, a second set of the papers shall be issued to him after he has returned the spoiled papers and satisfied the Returning Officer of the inadvertence.