Section 87(2)(iii) in The Rajasthan Municipalities (Election) Rules, 1994

[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Rajasthan - Subsection

Section 87(2)(iii) in The Rajasthan Municipalities (Election) Rules, 1994

(iii)that no mark is recorded on the face of the ballot paper or the mark is so placed that it could not be ascertained for whom the vote has been given or the mark is made by any instrument other than the one supplied for the purpose by the Returning Officer, or

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State of Rajasthan - Subsection

Section 87(2)(iii) in The Rajasthan Municipalities (Election) Rules, 1994