Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(6) in The Rajasthan Municipalities (Election) Rules, 1994

(6)After the ballot paper has been taken back the presiding officer shall record on its back the words "Cancelled voting procedure violated" and put his signature below those words.