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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(1)Not less than seven days before the date fixed for election, the Secretary shall send by registered post to each voter who neither ordinarily resides not ordinarily practises in the city of Jodhpur at the last address appearing in the list of voters, prepared under Rule 10, a voting paper bearing the names of all the candidates duly proposed and stating the number of members to be elected, together with an envelope for its return.