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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)If at the end of the first or any subsequent count, the total value of the ballot papers created to any candidate is equal to, or greater than, the quota or there is only the continuing candidate, that candidate shall be declared elected.