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 46A] [Entire Act] State of Rajasthan - Subsection Section 46A(3) in The Rajasthan Municipalities (Election) Rules, 1994 (3)After recording the vote under sub-rule (2), the certificate referred to in sub-rule (1) shall be placed in an envelop and sealed by the presiding officer.
