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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(2)A contesting candidate or his election agent may himself do any act or thing which any polling agent or the counting agent of such contesting candidate if appointed, would have been authorised by these rules to do, or may assist any polling agent or the counting agent of such contesting candidate in doing any such act or thing.