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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(2)Such letter shall state the grounds on which the validity of the election is contested and shall be delivered to the Secretary within seven days of the date of publication in the Official Gazette of the list under Rule 25.