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 2] [Entire Act] State of Rajasthan - Subsection Section 2(n) in The Rajasthan Waqf Board (Election of Members) Rules, 1999 (n)"original vote", In relation to any candidate, means a vote derived from a ballot paper on which a first preference is recorded for such candidate;
