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

State of Rajasthan - Subsection

Section 16(4) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(4)The Electoral Registration Officer shall cause such amendments to be made in the electoral roll as may be necessary to give effect to the decisions of the appellate officer under this rule.