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State of Rajasthan - Section

Section 34A in The Rajasthan Municipalities (Election) Rules, 1994

34A. Form of ballot paper. - (1) Every ballot paper shall be in such form as may be prescribed by the State Election Commission.

(2)The names of the candidates shall be shown on the ballot paper in the same manner and arranged in the same order in which they appear in the list of contesting candidates.
(3)The particulars on the ballot paper shall be in Hindi in Devnagri script.
(4)The ballot papers shall be serially numbered.
(5)The symbol allotted to the candidates under rule 20 shall be shown alongside the name of the candidate on the ballot paper.
(6)The space allotted to each candidate on the ballot paper shall have the same dimensions.
(7)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residences or in some other manner.