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State of Rajasthan - Section

Section 30 in The Rajasthan Agricultural Produce Markets Rules, 1963

30. Destruction of voting papers.

- On the expiry of three months from the date of publication of the names of elected and nominated members of the market committee under Rule 27, all voting papers in the possession of the Collector or any other person authorised by him in this behalf, may be destroyed in the presence of the Chairman or the Vice-Chairman or such officer as the market committee may appoint in that behalf on the date fixed by the Collector or any other person authorised by him in this behalf.