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

State of Rajasthan - Subsection

Section 37(2) in The Rajasthan Municipalities (Election) Rules, 1994

(2)The voter on receiving the ballot paper shall forthwith:-
(a)proceed to one of the voting compartments;
(b)[ there make mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he intends to vote or NOTA (none of the above) for those who may wish to exercise the option of not voting for any of the candidate in the fray;] [Substituted by Notification No. F. 8(Ga) () Rules/DLB/ 14, dated 11.7.2014-Rajasthan Gazette Extraordinary part VI(A), dated 15.7.2014, pp. 21(1) to 21(3).]
(c)fold the ballot paper so as to conceal his vote;
(d)if required, show to the presiding officer the distinguishing mark on the ballot paper;
(e)insert the folded ballot paper into the ballot box; and
(f)quit the polling station.