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 35A] [Entire Act] State of Rajasthan - Subsection Section 35A(3) in The Rajasthan Municipalities (Election) Rules, 1994 (3)It shall not be necessary for any presiding officer or polling officer or any other officer to attest the thumb impression of the voter on the register of voters.
