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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(8) in The Rajasthan Municipalities (Election) Rules, 1994

(8)Without prejudice to any other penalty to which a voter from whom a ballot paper has been taken back under sub-rule (5) may be liable the vote, if any, recorded on such ballot paper shall not be counted.