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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Rajasthan - Subsection

Section 30A(3) in The Rajasthan Municipalities (Election) Rules, 1994

(3)The returning officer shall provide at each polling station one electronic voting machine, copies of the relevant part of the electoral roll and such other articles and materials necessary for voters to vote.