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 48] [Entire Act] State of Rajasthan - Subsection Section 48(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999 (3)The seals used for securing a ballot box shall be affixed in such manner that after the box has been closed it. is not possible to open it without breaking the seals.
