Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 470] [Entire Act] State of Rajasthan - Subsection Section 470(c) in Rules of the High Court of Judicature for Rajasthan, 1952 (c)The letter shall also indicate the number assigned in the electoral list and the place of business, of each of the proposers, and of the candidate.
