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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(5) in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968

(5)on receipt of the voting paper, and identification envelope, sent under clause (2), the elector shall, if he desires to vote in the election, record his vote on the voting paper in accordance with the instructions printed thereon and fill up the form printed on the back of the identification envelope and shall place the voting paper in the identification envelope, close the identification envelope and either hand it over to the Returning Officer personally or send it by post. Voting papers sent otherwise shall not be accepted;