Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(5) in The Rajasthan Medical Rules, 1957

(5)If any objection is taken to his decision of acceptance or rejection of any identification envelopes or voting papers, such objection shall be decided at once by the Returning Officer, whose decision shall, subject to the provisions of rules 28 and 29, be final.