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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Rajasthan - Subsection

Section 37A(3) in The Rajasthan Municipalities (Election) Rules, 1994

(3)The voter shall thereafter forth with-
(a)proceed to one of the voting compartments;
(b)record his vote by pressing the button on the balloting unit against the name and symbol of the candidate for whom he intends to vote; and
(c)come out of the voting compartment and quit the polling station.