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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(3)Every decision of the appellate officer shall be final, but in so far as it reverses or modifies a decision of the Electoral Registration Officer, shall take effect only from the date of the decision in appeal.