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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968

(4)No duplicate copy of voting paper, or identification envelope shall be issued in any circumstances otherwise than under clause (3) and no election shall be invalidated by reason of the non- receipt by an elector of a voting paper, or identification envelope;