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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(5) in The Rajasthan Municipalities (Election) Rules, 1994

(5)If the presiding officer is of the opinion that the challenge is frivolous or has not made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to Government and in any other case, he shall return the deposit to the challenger at the conclusion of the inquiry.