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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)While in the custody of the Returning Officer-
(a)the packets of unused ballot papers ;
(b)the packets of used ballot papers whether valid, tendered or rejected;
(c)the packets of marked copies of the voters' list,
shall not be opened and their contents shall not be inspected by or produced before any person or authority, except under the order of the Commissioner or a Court or other competent authority.