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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan Para-medical Council Rules, 2014

(2)While in the custody of the Principal Secretary to the Government in the Medical and Health Department packets of ballot papers or identification envelopes referred to in sub-rule (19) of rule 11, shall not be opened and their contents shall not be inspected or produced except under orders of the Government under section 7.