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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in The Rajasthan Medical Rules, 1957

(2)The qualified elector shall sign furnishing full particulars, the requisite declaration printed on the identification envelope received with each voting paper, place the voting paper in this envelope, close it and deliver it personally to or send it singly by pot to reach the REturning Officer on or before the latest day and time fixed by him for the return of voting papers with the relative identification envelopes.