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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(4) in The Rajasthan Municipalities (Election) Rules, 1994

(4)Every member wishing to vote shall place a cross mark on the ballot paper against the name of the candidate whom he wants to vote by means of the instrument supplied for the purpose by the Returning Officer and by no other instrument.