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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1) in The Rajasthan Municipalities (Election) Rules, 1994

(1)Every ballot paper before it is issued to a voter and the counterfoil attached thereto shall be stamped on the back with such distinguishing mark as the State Election Commission may direct and every ballot paper before it is issued, shall be signed in full on its back by the presiding officer.