Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94] [Entire Act] State of Rajasthan - Subsection Section 94(f) in The Rajasthan Waqf Board (Election of Members) Rules, 1999 (f)that, but for the votes obtained by the returned candidate by corrupt practice, the petitioner or some other candidate would have obtained a majority of the valid votes.
