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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(4) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(4)Subject to the other provisions contained in this rule, after the expiry' of seven days from the date of such publication, the validity of the election of a candidate shall not be contested on any ground whatsoever.