Section 53(2)(c) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(2)(c) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(c)mark the name of the elector in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without however recording therein the serial number of the ballot paper issued to that elector:

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State of Rajasthan - Subsection

Section 53(2)(c) in The Rajasthan Waqf Board (Election of Members) Rules, 1999