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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)If an elector after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer and the ballot paper so returned and the counterfoil of such ballot paper shall be marked as "Returned; Cancelled" by the Presiding Officer.