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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(h) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(h)"elector" in relation to an election by members of an electoral college, means any person whose name is entered in the electoral roll of and who is entitled to vote at an election of member of the Board from that electoral college;