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State of Rajasthan - Section

Section 120 in Rajasthan Panchayati Raj Act, 1994

120. Delegation of functions of Election Commission,

- The functions of the State Election Commission under this Act or the rules or orders issued thereunder, subject to such general or special directions, if any, as may be given by the State Election Commission in this behalf, be performed also by a Deputy Election Commissioner, if any, or by the Secretary to the State Election Commission.