Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(1)An elector who has inadvertently dealt with his ballot paper in such manner that it cannot be conveniently used as a ballot paper may, on returning it to the Presiding Officer and on satisfying him of the inadvertence, by given another ballot paper, and the ballot paper shall be marked "Spoilt: cancelled" by the Presiding Officer.