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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(5) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999

(5)Two copies of the voters list as amended and updated, from time to time, shall be in the custody of the Registration Officer for a period of six years from the date of its final publication or till a new consolidated list is published, whichever is earlier.