Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Rajasthan - Subsection Section 39(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999 (2)A counting agent may perform such functions in connection with the counting of the votes as are authorised by these rules to be performed by a counting agent.
