Legal Document View

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
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2)(b) in The Rajasthan District Boards Act, 1954

(b)on the ground of any non-compliance with this Act or any rule or of any mistake in the forms required thereby, or of any error, irregularity or informality on the part of the officer or officers charged with cariying out this Act or any rules, unless such non-compliance, mistake, error, irregularity or informality has materially affected t he result of the election.