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State of Rajasthan - Section

Section 27 in The Rajasthan Bar Council (First Constitution) Rules, 1961

27. Finality of election.

- At the expiry of twenty-one days from the date of publication aforesaid of the list, the election shall be final and the voting papers shall be destroyed:Provided that where the validity of an election has been challenged under Rule 26, the voting papers shall be preserved and dealt with, as the authority specified in Rule 28 may direct.