Section 5(14) in The Rajasthan Municipalities (Election) Rules, 1994
(14)[ The provisions of sub-rule (1) to (13), shall be subject to the provisions of rule 3.] [Inserted by Notification No. F.8(G) 148/Rules/DLB/94/5107, dated 3-9-1994, Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 3-9-1994, page 33.]
