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 470] [Entire Act] State of Rajasthan - Subsection Section 470(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)The letter shall bear the assent of the candidate nominated for election and such assent shall also be attested in the manner indicated in clause (a).
