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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(6) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(6)After the ballot paper has been taken back, the Presiding Officer shall record on its back the words "cancelled voting procedure violated" and put his signature below those words.