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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)As soon as the electoral rolls prepared under sub-rule (1) are ready, the Chief Electoral Authority shall publish it in draft by making a copy thereof available for inspection and displaying a notice in Form 2 at his office.