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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Rajasthan - Subsection

Section 37A(6) in The Rajasthan Municipalities (Election) Rules, 1994

(6)If a voter who has been permitted to vote under rule 35-A or 44-A, refuses after warning given by the presiding officer, to observe the procedure as laid down in sub-rule (3), the presiding officer or a polling officer under the direction of presiding officer shall not allow such voter to vote.