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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(7) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(7)For the purpose of this rule, a certified copy of an entry in the electoral roll for the time being in force of an electoral college shall be conclusive evidence of the fact that the person referred to in that entry is an elector for that electoral college.