Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(6) in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968

(6)voting papers received after the hour and date mentioned in the notification referred to in rule 2, or as the case may be, after such other subsequent date as may be fixed by the Returning Officer, shall be rejected. Votes recorded in any paper or form other than the voting paper supplied, shall not be accepted;