Section 127A(2)(b) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.

[Cites 0, Cited by 0] [Section 127A(2)] [Section 127A] [Entire Act]

State of Rajasthan - Subsection

Section 127A(2)(b) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document

(i)where it is printed in the capital of the State, to the Chief Electoral Officer, and

(ii)in any other case, to the district magistrate of the district in which it is printed.

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State of Rajasthan - Subsection

Section 127A(2)(b) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.