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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(1)On the basis of application received in pursuance of public notice published under sub-rule (2) of Rule 6 and the list received by him under sub-rule (3) of the said rule, the Chief Electoral Authority shall get prepared draft electoral roll of each electoral college.