Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Rajasthan - Subsection Section 30(4) in The Rajasthan Waqf Board (Election of Members) Rules, 1999 (4)The Returning Officer shall not reject the nomination paper on the ground of any defect which is not of a substantial character.
