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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)The Returning Officer shall thereafter-
(a)place the valid ballot papers in one packet and the rejected ballot papers in another;
(b)seal with the seal of the Returning Officer and of such of the candidates, their election agents or counting agents as may desire to affix their seals, each of the packets referred to in clause (a); and
(c)record on each of the sealed packets the description of its contents and the date of election.