Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Rajasthan - Subsection Section 22(1) in The Rajasthan Medical Rules, 1957 (1)The Returning Officer shall attend for the purpose of counting the votes on such date or dates and at such time and place as may be appointed by him (rule 46).
