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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(3) in The Rajasthan Medical Rules, 1957

(3)No voting paper will be accepted unless it is enclosed in the identification envelope supplied with it and any defect, e.g., incompleteness in the entries required on the envelope or its receipt after the latest day and time fixed for its return with the proper voting paper shall invalidate both the envelope and the voting paper enclosed.