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State of Rajasthan - Section

Section 33 in The Rajasthan Waqf Board (Election of Members) Rules, 1999

33. Election agents.

- A candidate at an election may appoint in Form 15 any one person other than himself to be his election agent and when any such appointment is made, he shall give notice of the same to the Returning Officer by delivering to him the aforesaid Form by which the appointment was made.