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[Cites 0, Cited by 0] [Section 18C] [Entire Act]

State of Rajasthan - Subsection

Section 18C(3) in Rajasthan Panchayati Raj Act, 1994

(3)No person shall at any election vote in more than one ward or constituency and if a person votes in more than one wards or constituency, his votes in all the ward or constituencies shall be deemed to be void.Explanation. - Election for Panch or Sarpanch or member of a Panchayat Samiti or member of a Zila Parishad, when held simultaneously, shall be deemed as separate elections.