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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(2) in The Rajasthan Municipalities (Election) Rules, 1994

(2)Before rejecting any ballot paper under sub-rule (1), the returning officer shall allow each candidate or his election agent or counting agent present a reasonable opportunity to inspect the ballot paper but shall not allow him to handle any ballot paper.