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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4)(d) in The Bar Council of Rajasthan Election Rules, 1968

(d)any other paper directed by the Secretary to be kept in a sealed packet. Each packet shall be sealed with the seal of the Polling Officer and of the candidate or his agents present, who may desire to affix their seal thereon.