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 82] [Entire Act] State of Rajasthan - Subsection Section 82(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999 (2)The elector shall sign the declaration in Form 25 in the presence of, and have the signature attested by a Judicial or Executive Magistrate.
