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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)In an electoral college where membership is reserved for Shia Muslim, a candidate shall not be deemed to be qualified to be chosen to fill that membership unless his nomination paper contains a declaration by him specifying that he is a Shia Muslim.