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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(4) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(4)Where it is not necessary to use paper seal for securing the ballot boxes, the Presiding Officer shall secure and seal the ballot box in such manner that the silt for the insertion of ballot papers remain open and shall allow the polling agents presents to affix, if they so desire their seals.