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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Rajasthan - Subsection

Section 119(7) in Rajasthan Panchayati Raj Act, 1994

(7)The Government shall, when so requested by the State Election Commission, make available to the State Election Commission such staff as may be necessary for the discharge of the functions conferred on the State Election Commission by or under this Act or any other law for the being in force.